Section 78G(3) in The Calcutta Improvement Act, 1911
(3)The provisions of sub-sections (7), (8) and (9) of section 78 relating, in the case of the payments mentioned in that section, to the non-payment of instalments of interest, the paying off of the charge with interest, and the restrictions in respect of suits against the Board shall apply, mutatis mutandis, to the payment of the money payable under an agreement made in pursuance of sub-section (1) and of the interest payable in respect thereof.[Recovery of special payments and betterment fees.] [The sub-heading and para, substituted by Ben. Act 8 of 1931.]
