Section 9(1) in West Bengal Estates Acquisition Act, 1953
(1)An intermediary whose estate or interests have vested in the State under section 5, may, at any time within six months, from the date of vesting, apply to the State Government that he desires to have all arrears of rent and cesses together with interest thereon, which had accrued to him before such date and are not barred by limitation, to be recovered by the State Government in consideration of half the amount actually collected being paid to the State Government.]] apply to the State Government for recovery by the State Government of all sums recoverable by him under the provisions of section 8.]
