| 14A. COMPENSATION TO BE FIRST CHARGE ON ASSETS TRANSFERRED BY EMPLOYER. - Where an employer transfers his assets before any amount due in respect of any compensation, the liability whereof accrued before the date of the transfer has-been paid, such amount shall, notwithstanding anything contained in any other law for the time being in force, be a first charge on that part of the assets so transferred as consists of immovable property. |