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State of West Bengal - Section

Section 19 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006

19. Execution of order for payment.

—The amount of composition of an offence, the payment of which has been directed to be made by any person under this Act shall, without prejudice to any other mode of recovery under any law for the time being in force, be recoverable from him as an arrear of land revenue.