Section 7 in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
7. Recovery of certain claims as public demand.
- Any claim for arrears of rent or for mesne profits [or for compensation] [Words inserted by W.B. Act 30 of 1985.] under this Act shall, if not duly paid, be recoverable as a public demand under the Bengal Public Demands Recovery Act, 1913.
