Section 4 in The West Bengal Employment Scheme Loans (Recovery) Act, 1976
4. Act to override the Bengal Public Demands Recovery Act, 1913 in certain cases. -
Notwithstanding anything contained in the Bengal Public Demands Recovery Act, 1913, no appeal under section 51 of the Bengal Public Demands Recovery Act, 1913, against an order made by a Certificate Officer for recovery of any term loan as a public demand shall be admitted by the appellate authority unless the appellant deposits either twenty-five per cent, of the dues of the certificate or the amount admitted by the appellant to be due, whichever is higher.
