Section 9(4) in West Bengal Estates Acquisition Act, 1953
(4)The State Government shall, from time to time in accordance with such rules as may be prescribed, send to the intermediary, accounts of the [amount recovered in pursuance of sub-section (3)] [Substituted by Section 6(3)(a) of the West Bengal Estates Acquisition (Amendment) Act. 1955 (West Bengal Act No. 35 of 1955) (with retrospective effect) for the words amounts of arrears aforementioned actually collected.], [and shall, subject to the terms of the agreement made in compliance with sub-section (2), where such an agreement is made, pay] [Substituted by Section 6(c) of the West Bengal Estates Acquisition (Amendment) Act, 1957 (West Bengal Act No. 4 of 1957) (with retrospective effect) for the words and shall pay.] to the intermediary [the amount so recovered after deducting therefrom the actual cost of recovery subject to a minimum of twenty per centum of the amount recovered] [Substituted by Section 6(3)(b) of the West Bengal Estates Acquisition (Amendment) Act, 1955 (West Bengal Act No. 35 of 1955) (with retrospective effect) for the words half of the amount so collected and retain the other half for itself.]. Such accounts shall be treated as conclusive and shall not be questioned in any manner.
