Section 30th in Bengal Public Demands Recovery Act, 1913
30th. April 1913
An Act to consolidate and amend the law relating to the recovery of public demands in BengalWhereas it is expedient to consolidate and amend the law relating to the recovery of public demands in Bengal;And whereas the previous sanction of the Governor-General has been obtained, under section 5 of the Indian Councils Act, 1892 (55 and 56 Vict. c. 14), to the passing of this Act;It is hereby enacted as follows:
