Section 18(2) in The Bengal Agricultural Debtors Act, 1936
(2)Before passing any order under sections 19, 21, or 22 the Board, after considering the statements of debt submitted under section 11 and sub-section (1) of section 13 and [the evidence produced, if any, after having given an opportunity to the parties to appear and be heard,] [Words substituted by Bengal Act 8 of 1940.] shall, in accordance with rules made under this Act, determine in respect of each debt the amount of the principal and the amount of the arrears of interest due thereon from the debtor up to the date of such determination.[* * * * * * *] [Sub-section (3) omitted and sub-section (5) inserted by Bengal Act 8 of 1940.]
