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[Cites 0, Cited by 0] [Section 29(11)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(11)(b) in The West Bengal Security Act, 1950

(b)If the owner fails to execute or complete such repairs within the time specified, the State Government may cause such repairs to be executed or completed and the cost thereof shall be recoverable from the owner as if it were an arrear of land revenue.