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] Bengal Presidency - Section Section 19 in The Bengal Agricultural And Sanitary Improvement Act, 1920 19. Collector to determine amount recoverable and prepare detailed statement. - The Collector shall then determine the amount recoverable from each landlord or tenant and enter such amount in a detailed statement.
