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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(1)(d) in The Bengal Public Demands Recovery Act, 1913

(d)the balance (if any) remaining after the payment of the amount (if any) referred to in Clause (c) shall be paid to the certificate debtor.