Section 32 in The Bengal Agricultural Debtors Act, 1936
32. Stay of proceedings before the board. -
If a debtor informs the Board at the earliest opportunity that the decree referred to in the proviso to sub-section (1) of section 18 was obtained ex-parte and that he intends to apply to the Civil Court to set it aside the Board may stay further proceedings for such time as it may consider necessary to enable the debtor to set aside the decree.
