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[Cites 0, Cited by 0] [Section 4C(5)] [Section 4C] [Entire Act]

State of West Bengal - Subsection

Section 4C(5)(d) in West Bengal Land Reforms Act, 1955

(d)If the raiyat or lessee fails to pay the cost of restoration, the Collector may realise the cost as a public demand in accordance with the provision of the Bengal Public Demands Recovery Act, 1913 (Bengal Act No. 3 of 1913)].