Section 78(4)(ii) in Calcutta Improvement Act, 1911

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Bengal Presidency - Subsection

Section 78(4)(ii) in Calcutta Improvement Act, 1911

(ii)to leave the said sum outstanding as a charge on his interest in the land, subject to the payment in perpetuity of interest [at such rate not exceeding [ten per cent, per annum] as the [State Government] may fix by notification,] and to make the first annual payment of such interest four years after the date of the agreement:

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Bengal Presidency - Subsection

Section 78(4)(ii) in Calcutta Improvement Act, 1911