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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3) in West Bengal Estates Acquisition Act, 1953

(3)The fine imposed under sub-section (1) or as confirmed or varied on any appeal therefrom shall be paid within sixty days of the order imposing the fine, or the order on appeal, as the case may be, and in default of such payment shall be recoverable as a public demand.