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Bengal Presidency - Section

Section 5 in The Calcutta Land-Revenue Act, 1850

5. Priority of Government claim. -

The claim of the [Government] [Word substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] for land-revenue or rent has priority over all other claims upon the land, or to which property distrained upon the land may be liable.