Section 28(6) in The Bengal Agricultural Debtors Act, 1936
(6)If any debt in respect of which an amount is payable under the award is secured by a mortgage, lien or charge shown in such lists the Certificate Officer shall sell the immovable property subject to such mortgage, lien or charge, unless a decree of a Civil Court for the recovery of the debt is outstanding in respect of such property. If such a decree is outstanding the Certificate Officer shall distribute the sale proceeds in accordance with the provisions of clause (a) of sub-section (2) of section 29.
