Section 36A in The West Bengal Housing Board Act, 1972
36A. [ Recovery of dues of Board. [Section 36A inserted by W.B. Act 14 of 1993.]
- Any sum due to the Board from any individual, firm, company, or association, or body of individuals, whether incorporated or not, shall be recoverable as an arrear of land revenue in the manner provided in the Bengal Public Demands Recovery Act, 1913.]
