Section 6 in The West Bengal Restoration of Alienated Land Act, 1973
6. Recovery of sums due under an order under sub-section (4) of section 4 as a public demand.
- [(1) Any sum payable under an order made under sub-section (4) of section 4 shall be recoverable as a public demand] [Section 6 renumbered as sub-section (1) by W.B. Act 15 of 1975.]:[Provided that no action shall be taken under the Bengal Public Demands Recovery Act, 1913, unless a requisition is made by the transferee for recovery of any sum payable under sub-section (4) of section 4 and the requisition before being forwarded to the Certificate-Officer with or without any modification, as the case may be, is countersigned by the Special Officer.] [Proviso inserted by W.B. Act 15 of 1975.](2)[ On receipt of a requisition under the proviso to sub-section (1), the Special Officer shall, if he is satisfied that the transferee had refused to accept any of the instalments provided in the order under sub-section (4) of section 4, which was duly tendered by the transferor within the date specified in the said order, award, in consideration of the harassment suffered by the transferor, such compensation to him as the Special Officer thinks fit. The Special Officer shall adjust the amount awarded as compensation against the amount claimed in the requisition and shall modify the requisition accordingly before countersignature.] [Sub-Section (2) inserted by W.B. Act 15 of 1975.]
