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[Cites 0, Cited by 4] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(3) in The Bengal Agricultural Debtors Act, 1936

(3)From the date of the signing of the award under sub-section (2) it shall, in supersession of all previous decisions of a Civil Court in respect of the debts mentioned in it, be binding on the debtor and his creditors and the successors in interest of such debtor and creditors.