Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 46 in Bengal Public Demands Recovery Act, 1913

46. Compensation

.— If the Certificate Officer is satisfied that any requisition under section 5 was made without reasonable cause, he may award to the certificate-debtor such compensation as the Certificate Officer thinks fit;and the amount so awarded shall be recoverable from the certificate-holder under the procedure provided by this Act for recovery of costs.