(3)The provisions of sub-sections (7), (8) and (9) of section 79 relating, in the case of the payments mentioned in that section, to the nonpayment of instalments of interests, 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.
