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State of West Bengal - Section

Section 7A in The Oriental Gas Company Act, 1960

7A. [ Recovery of rent as public demand. [Section 7A inserted by W.B. Act 11 of 1976.]

- Any rent payable to the undertaking of the Company in connection with supply of gas or for hiring any meter or fitting shall, without prejudice to any other mode of recovery for the same, be also recoverable as public demand under the Bengal Public Demands Recovery Act, 1913.]