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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2) in The Bengal Agricultural Debtors Act, 1936

(2)"amount payable under an award" means an amount included under clause (d) of sub-section (1) of section 25 in an award as payable by a debtor in respect of any debt, or any part of such amount which remains unpaid, together with any interest on such amount or part thereof which, is due under the award;