Bengal Public Demands Recovery (Amendment) Act, 20061
| [Arunachal Pradesh Act No. 10 of 2006] | [4th December, 2006] |
An Act further to amend the Bengal Public Demands Recovery Act, 1913 (Bengal Act No. 3 of 1913) in its application to the State of Arunachal Pradesh.
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty-seventh Year of the Republic of India as follows:-
1 Received the assent of the Governor on 4th December, 2006.
1. Short title and commencement.- (1) This Act may be called the Bengal Public Demands Recovery (Amendment) Act, 2006.
(2) It shall be deemed to have come into force with effect from the 1st day of January, 2000.
2. Amendment of Section 3.- In the Bengal Public Demands Recovery Act, 1913, (hereinafter referred to as the principal Act), in section 3, for sub-section (6) the following shall be substituted namely
"(6) "public demand" means any arrear or money mentioned or referred to in Schedule-I and includes any amount due to a Bank or financial institution including any interest which may, by law and or under a written agreement be chargeable thereon upto the date on which a certificate is signed under part-II; and"
3. Amendment of Schedule-I.- In the principal Act, in Schedule I, after item 9A the following item shall be inserted, namely
"9B" Any money due to a bank or a financial institution from any person in respect of any amount advanced or granted under any scheme, shall, apart from any other mode of recovery, be recoverable as a "public demand".