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State of West Bengal - Section

Section 47 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

47. Recovery of sums due to the Corporation as arrears of land revenue.

- All sums payable by any person to the Corporation or recoverable by it or under this Act shall, without prejudice to any other mode of recovery, be recoverable, on the application of the Corporation, as an arrear of land revenue.