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State of West Bengal - Section

Section 221 in The West Bengal Panchayat Act, 1973

221. Recovery of arrears.

- [All arrears of taxes, tolls, rates, fees and cess] [Words substituted for the words 'All arrears of taxes, tolls, rates and fees' by W.B. Act 8 of 2003.] leviable by a Gram Panchayat, a Panchayat Samiti or Zilla Parishad under this Act shall, without prejudice to any other mode of recovery, be recoverable as public demands.