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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(1) in The Bengal Development Act, 1935

(1)Subject to the provisions of section 20, the Collector shall, in the prescribed manner, collect from any person whose name appears in a statement republished under subsection (1) of section 15 the amount shown therein as due from him together with any interest payable under sub-section (2).