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] [Entire Act] State of West Bengal - Section Section 115 in The Howrah Improvement Act, 1956 115. Payments under section 113 to be a charge on the property of the Board. - All moneys payable under section 113 shall constitute a charge upon the property of the Board.
