Section 7 in West Bengal Estates Acquisition Act, 1953
7. [ Arrears of land revenue, cesses, taxes and impositions due from any intermediary.(1) All arrears of land revenue, cesses, taxes and other impositions by the State relating to any period prior to the date of vesting lawfully recoverable from any intermediary in respect of [his share in] [Section 7 Substituted by Section 4 of the West Bengal Estates Acquisition (Amendment) Act, 1955 (West Bengal Act No. 35 of 1955) (with retrospective effect) for original section.] any estate which vests in the State under section 5 shall, after the date of vesting, continue to be recoverable from such intermediary, and shall, without prejudice to any other mode of recovery, be recoverable under an order of a Collector by deduction of the amount of such arrears from the money [which such intermediary is entitled to receive as compensation] [Substituted by Section 3 of the West Bengal Estates Acquisition (Amendment) Act, 1964 (West Bengal Act 22 of 1964) (with retrospective effect) for the words payable as compensation to such interlocutory.] under this Act :
[Provided that where the intermediary agrees in writing that the whole of the compensation money payable to him including the amount recovered by the State Government under the provisions of section 9, if any, may be adjusted against the arrears recoverable from the intermediary under this sub-section, no other mode of recovery shall be adopted for the recovery of any such arrears, except the balance, if any, remaining due after such adjustment, and suits and proceedings, if any, pending for the recovery of any such arrears shall remain stayed until such adjustment has been made.][Proviso Substituted by Section 2 of the West Bengal Estates Acquisition (Second Amendment) Act, 1973 (West Bengal Act No. 33 of 1973) for original proviso.](2)In computing the period of limitation for the institution of any suit or proceeding for the recovery of any arrears referred to in sub-section (1), the time taken for adjustment of the arrears in accordance with the proviso to sub-section (1) shall be excluded.]
