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[Cites 0, Cited by 1] [Section 17A(10)] [Section 17A] [Entire Act]

State of West Bengal - Subsection

Section 17A(10)(b) in West Bengal Inland Fisheries Act, 1984

(b)If such person fails to restore such water area including embankment or naturally or artificially depressed land holding to its original condition within the period specified in the notice under clause (a), the competent authority may, by order in writing, take over the management and control of such water area including embankment or naturally or artificially depressed land holding, as the case may be, restore it to its original condition, and recover the entire cost in this behalf or any part thereof from such person [by invoking the provisions of the Bengal Public Demands Recovery Act, 1913 (Bengal Act No. 3 of 1913)] [Inserted by Section 8(4) of the West Bengal Inland Fisheries (Amendment) Act, 2008 (West Bengal Act No. 7 of 2008).].