- Every sum declared to be due under this Part shall be recoverable by the canal-officer on behalf of the [State] [Substituted by A. L.O.] Government or the person entitled to receive the same, and shall be held to be a demand [* * * *] [The reference to Bengal Act 7 of 1868 which was repealed by the Public Demands Recovery Act 1880, is omitted. As to recovery of 'demands' see now the B. & O. Public Demands Recovery Act, 1914, Section 3 (6) and Schedule I.].
