Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 6 in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954. 6. Recovery of sums due under an order under section 4 as a public demand. - Any sum payable under an order made under section 4 shall be recoverable as a public demand.
