Section 40(4A) in The Bengal Agricultural Debtors Act, 1936
(4A)[] [Sub-section (4A) inserted by Bengal Act 8 of 1940.] The Appellate Officer may stay any order directing the restoration of possession of immovable property to a debtor under clause (c) of subsection (1) of section 19 pending the disposal of an appeal preferred to him against such order.
