Section 6 in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
6. Recovery of sums due under an order under section 4 as a public demand. -
Any sum payable under an order made under section 4 shall be recoverable as a public demand:Provided that the Certificate Officer shall not order the execution of a certificate signed under the Bengal Public Demands Recovery Act, 1913, for the recovery of any amount due under an order made under sub-section (1) of section 4 by the sale of the agricultural land in respect of which the order under that sub-section has been made unless he is satisfied that all the instalments payable under the said order have already become due.
