Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] Bengal Presidency - Subsection Section 36(a) in Bengal Public Demands Recovery Act, 1913 (a)if instituted more than one year from the date on which possession of the property was delivered to the purchaser, or
