Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 11 in The West Bengal Irrigation (Imposition of Water Rate For Damodar Valley Corporation Water) Act, 1958 11. Arrears of water rate to be recoverable as public demands. - All arrears of water rate together with interest and costs, if any, shall be recoverable as public demands.
