Section 35(ii) in The Bengal Agricultural Debtors Act, 1936
(ii)except as provided in clause (a) of sub-section (1) of section 29, for the recovery of arrears of rent which became due from a debtor [on or after the first day of January, 1940, or] [Inserted by Bengal Act 8 of 1940.] after the date of an application under section 8 in respect of his debts, unless notice of such decree or certificate has been given to the Board in the prescribed manner, and three months have elapsed since such notice was given;
