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[Cites 0, Cited by 0] [Section 37A(5)] [Section 37A] [Entire Act]

State of West Bengal - Subsection

Section 37A(5)(i) in The Bengal Agricultural Debtors Act, 1936

(i)that the applicant shall until the principal of the said mortgage in so far as such principal does not exceed the debt referred to in clause (a) of sub-section (7), is paid off or until twenty years have expired from the date of the said award, whichever is earlier, pay to such mortgagee annually and in cash one-half of the value of the average annual gross receipts referred to in clause (a) of this sub-section, and