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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of West Bengal - Subsection

Section 169(3) in The Howrah Improvement Act, 1956

(3)If the amount of any compensation due under this section be not paid, the same shall be recovered under a warrant from the said Magistrate, as if it were a fine inflicted by him on the person liable therefor.Public notices and advertisements.