113. Procedure if Board fail to make any payment or investment in respect of loans.
- If the Board fail -(a)to pay any interest due in respect of any loan taken in pursuance of section 98, or(b)to make any payment prescribed by section 106, section 107 or sub-section (2) of section 112, or(c)to make any investment prescribed by section 109, the Accountant-General, West Bengal, shall make such payment or set aside and invest such sum as ought to have been invested under the said section 109, as the case may be;and the State Government may attach the rents and other income of the Board; and thereupon the provisions of sub-section (2) of section 118 of the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality, shall, with all necessary modifications, be deemed to apply.
