Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] Bengal Presidency - Subsection Section 37(2) in Calcutta Port Act, 1890 (2)Cost of restoration, etc., of work to be deb due to Government.- The cost of any such restoration, completion or construction shall be a charge on the works and a debt due from the Commissioners to the 2(Central Government).]
