Section 57 in The Bengal Agricultural Debtors Act, 1936
57. [ Certain fees recoverable as public demands. - The fees which may be prescribed under clause (6) of sub-section (2) of section 55 for an order of determination under sub-section (2) of section 18 and which have not been paid by the date fixed by the Board shall be recoverable as public demands payable to the Collector] [Section 57 inserted by Bengal Act 8 of 1940.].
