Section 8 in The Bengal Public Demands Recovery Act, 1913
8. Effect of service of notice of certificate.
- From and after the service of notice of any certificate under Section 7 upon a certificate debtor-(a)any private transfer or delivery of any of his immovable property situated in the district in which the certificate is filed or of any interest n any such property, shall be void against any claim enforceable in execution of the certificate; and(b)the amount due from time to time in respect of the certificate shall be a charge upon the immovable property of the certificate debtor, wherever situated to which every other charge cheated subsequently to the service of the said notice shall be postponed.
