Section 5 in The West Bengal Relief of Rural Indebtedness Act, 1975
5. Determination of amount.
(1)On receipt of an application under section 4, the authority, after giving an opportunity to the parties concerned to appear and be heard, shall determine in respect of the debt in question the amount of the principal and the amount of interest due thereon, up to the date of such determination.(2)When the authority has determined under sub-section (1) the amount of the debt together with interest the decision of the authority to be embodied in an order, shall, subject to the provisions of section 12 relating to appeal, be final and shall not be called in question in any Civil Court.(3)The procedure to be followed by an authority in any proceeding before it shall, subject to the provisions of this Act, be in accordance with such rules as may be prescribed.
