Section 9B in Bengal Public Demands Recovery Act, 1913
9B.
Any money payable to a society registered or deemed to have been registered under the West Bengal Societies Registration Act, 1961 (West Bengal Act 26 of 1961), when such money is financed jointly by the State Government and the Central Government and is granted by such society as subsidy or loan to a person who agrees by a written instrument, registered or unregistered, that such money shall be recoverable as a public demand.
