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Bengal Presidency - Section

Section 21 in The Bengal Agricultural And Sanitary Improvement Act, 1920

21. Realisation of costs due. -

After the disposal of appeals, if any, under section 20, sub-section (2), the Collector shall confirm the statement, with modifications, if any, and shall proceed in the prescribed manner to recover from the local authority, person, landlord or tenant concerned, the amount of the cost due from them.