Section 9(3)(a) in The Bengal Agricultural Debtors Act, 1936

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State of West Bengal - Subsection

Section 9(3)(a) in The Bengal Agricultural Debtors Act, 1936

(a)on compliance in full by the said debtor with an order of the Board under this sub-section, his liability and that of the said other persons to the landlord for the arrears of rent in respect of which such order is made, shall cease, but the said other persons shall be liable to contribute to the debtor in respect of the sum paid by him under the said order, and

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State of West Bengal - Subsection

Section 9(3)(a) in The Bengal Agricultural Debtors Act, 1936