Section 8(1) in The Bengal Agricultural Debtors Act, 1936
(1)Subject to the provisions of section 9, a debtor may make an application for the settlement of his debts to a Board established for the local area within which he ordinarily resides within [seven years] [substituted by Bengal Act 8 of 1942.] after the first Board is established under sub-section (1) of section 3 for that local area.
