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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(c) in Waste Lands (Requisitioning and Utilisation) Act, 1952

(c)has failed to pay any sum payable under sub-section (1) of section 6, when it has become due, the Collector may, without prejudice to any other remedy he may have, serve a notice upon such person requiring him to give back possession of the waste land to him within such date as may be specified in the notice.