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State of West Bengal - Section

Section 124 in The Howrah Municipal Corporation Act, 1980

124. Recovery under Bengal Act 3 of 1913.

- After a defaulter has been proceeded against unsuccessfully under the foregoing provisions of this Chapter or with partial success, any sum due or the balance of any sum due may be recovered by the Commissioner by certificate under the Bengal Public Demands Recovery Act, 1913, together with interest and cost of recovery.