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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of West Bengal - Subsection

Section 194(2) in The West Bengal Panchayat Act, 1973

(2)Any sum not paid in accordance with the provisions of sub-section (1) shall be recoverable as a public demand and the Collector of the district shall, for the purposes of section 4 of the Bengal Public Demands Recovery Act, 1913, be deemed to be the person to whom such demand is payable.