Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] Bengal Presidency - Subsection Section 78(6) in Calcutta Improvement Act, 1911 (6)Every payment due from any person under any agreement executed under sub-section (4) shall be a charge on the interest of that person.
