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Bengal Presidency - Section

Section 21 in Calcutta Port Act, 1890

21. Loans constructed by Commissioners to be first charge an property.-

All loans contracted by the Commissioners, whether by way of debentures or otherwise under this Act, shall be a first charge of the property now vested, or which hereafter may become vested, in the Commissioners and on the tolls, dues, rates, rents and charges leviable under this Act, as provided by section 19.