Section 13A in The Bengal Agricultural Debtors Act, 1936
13A. [ Notice to persons in possession under a creditor. - [Section 13A inserted by Bengal Act 8 of 1940.]
If in any statement of debt submitted by a creditor under sub-section (1) of section 13 any person who has not been served with a notice under subsection (2) of section 12 is stated to be in possession of any portion of the immovable property of the debtor, the Board shall serve on such person in the prescribed manner a notice requiring him, if he desires to make any representation, to appear before the Board on such date as may be specified in the notice].
