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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(10) in The Bengal Agricultural Income-Tax Act, 1944

(10)When any person defaults to pay the costs ordered by the High Court, the Agricultural Income-tax Officer concerned may apply, for the realisation of the amount, to the District Court within whose jurisdiction the assessee ordinarily resides and such Court shall, on receipt of the Agricultural Income-tax Officer’s application, execute the order as if it were its own decree.