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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of West Bengal - Subsection

Section 86(2) in The Howrah Improvement Act, 1956

(2)Every payment due from any person in respect of a betterment fee and every charge referred to in sub-section (1) shall, notwithstanding anything contained in any other enactment and notwithstanding the existence of any mortgage or other charge whether legal or equitable, be the first charge upon the interest of such person in such land.