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Bengal Presidency - Section

Section 57 in Bengal Survey Act, 1875

57. Every amount due deemed a demand.

- Every amount which may become due to the Collector under the provisions of this Act in respect of any expenses incurred or of any notice served, or of any costs payable by any party in an appeal, shall be deemed to be a demand [* * *] [Words repealed by Bengal Act 8 of 1880.]