Section 24 in The Bengal Tanks Improvement Act, 1939
24. [ Costs. [Section 23 substituted by W.B. Act 24 of 1948.]
- All costs incurred by the Collector in carrying out the purposes of this Act in respect of a tank of which possession is taken under, section 6 or in respect of any land of which possession is taken under section 6A or retaken under sub-section (3) of section 9B shall be paid by the authorised person at such times and such manner as may be prescribed, and on default in payment thereof the same shall be recoverable by the Collector as a public demand.]
