Section 4(4) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
(4)Where any land in respect of which an order under sub-section (1) is made is, after the date on which such order takes effect under subsection (1) of section 5, sold in execution of a decree or of a certificate signed under the Bengal Public Demands Recovery Act, 1913, against the transferor to whom restoration has been made, or otherwise alienated by him, the whole of the amount payable under such order then remaining due shall, notwithstanding anything contained in such order, at once become due and payable, and the person to whom such amount is payable shall be entitled to recover it under section 6.
