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State of West Bengal - Section

Section 82 in The Land Registration Act, 1876

82. Every amount due deemed to be a demand.

- Every amount which may become due to the Collector under the provisions of this Act in respect of any expenses incurred, of any fees payable, of any notices served, of any costs payable by any party, or of any fines imposed, shall be deemed to be a demand [* * *] [Reference 'Bengal Act 7 of 1868' omitted by Bengal Act 7 of 1880.].