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[Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2)(e) in The Bengal Money-Lenders Act, 1940

(e)shall direct that, in default of the payment of any instalment ordered under clause (d), the decree-holder shall be put into possession of the property referred to in clause (c) and that the amount for which the decree-holder purchased such property in execution of the reopened decree shall be set off against so much of the amount of the new decree as remains unsatisfied.