Section 10(7) in West Bengal Estates Acquisition Act, 1953
(7)Any amount payable under sub-section (6) on account of licence fee or damages, as the case may be, shall be recoverable as a public demand :][Provided that where damages are due from an intermediary, the same may, without prejudice to any other mode of recovery, be set off under an order of the Collector against the compensation payable to the intermediary under this Act.][Proviso added by Section 2(b) of the West Bengal Estates Acquisition (Amendment) Act, 1975 (West Bengal Act No. 21 of 1975).]
