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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(9) in The Calcutta Improvement Act, 1911

(9)When an agreement in respect of any land has been executed by any person in pursuance of sub-section (4), no suit with respect to such agreement shall be brought against the Board by any other person (except an heir, executor or administrator of the person first aforesaid) claiming to have an interest in the land.