Section 26(1)(c) in The Bengal Public Demands Recovery Act, 1913

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(1)(c) in The Bengal Public Demands Recovery Act, 1913

(c)if there remains a balance after these sums have been paid, there shall be paid to the certificate holder therefrom any other amount recoverable under the procedure provided by this Act which may be due to him upon the date on which the assets were realised; and

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State of Assam - Subsection

Section 26(1)(c) in The Bengal Public Demands Recovery Act, 1913