107. Payments under section 105 to be a charge on the property of the Board. -
All moneys paid by the [Commissioner of the Corporation] [Words substituted by Ben. Act 1 of 1939 and W. B. Act 32 of 1955, respectively.] under sub-section (1) of section 105 and not reimbursed by the [State Government] [Substituted by the Adaptation Laws Order, 1950.] under sub-section (2) of the section, and all moneys payable under sub-section (1) of section 105 and levied under section 106, shall constitute a charge upon the property upon the property of the Board.Budget Estimates.
