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 37D] [Entire Act] Bengal Presidency - Subsection Section 37D(2) in The Bengal Land-Revenue Sales Act, 1859 (2)His mortgage shall take priority over every other charge on the said estate or share other than a charge for arrears of revenue.
