Section 25 in The Bengal State Aid To Industries Act, 1931
25. Method of recovery of money due.
- All arrears of monies payable to the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter, the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] under this Act, including any interest chargeable thereon and costs, if any, incurred, shall be recoverable as a public demand.
