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State of Assam - Section

Section 11 in The Bengal Public Demands Recovery Act, 1913

11. Who may execute certificate.

- A certificate filed under Section 4 or Section 6 may be executed by-
(a)the Certificate officer in whose office the original certificate is filed, or
(b)the Certificate Officer to whom a copy of the certificate is sent for execution under Section 12, sub-section (1).