137. Claims of [State] [This word was substituted for the word 'Provincial' by the Adaptation of Law Order. 1950.] Government to have precedence over all others.
- The claim of [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] to any moneys recoverable under the provisions of this Chapter, shall have precedence over any other debt, demand, or claim, whatsoever, whether in respect of mortgage, judgement-decree, execution or attachment, or otherwise howsoever, against any land or the holder thereof.
