Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 22 in Bengal Agricultural and Sanitary Improvement Act, 1920 22. Recovery of arrears as arrears of land revenue. - All arrears shall be recoverable in the prescribed manner as if they were arrears of land-revenue. Miscellaneous.
