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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Bengal Presidency - Subsection

Section 35(2) in Bengal Public Demands Recovery Act, 1913

(2)No certificate duly filed under this Act shall be modified by Civil Court, except on one of the following grounds, namely:—
(i)that a portion of the alleged debt was not due; or
(ii)that the certificate-debtor has not received credit for any portion which he has paid.