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

[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(4)(ii) in The 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] [Words substituted by Ben. Act 2 of 1935.] as the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] 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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State of West Bengal - Subsection

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