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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(2) in The Bengal Public Demands Recovery Act, 1913

(2)Such execution or endorsement may be in the following form, namely : "AB by CD Collector of the district of in a proceeding under the Bengal Public Demands Recovery Act, 1913 against AB."