Section 9(1) in The Bengal Agricultural Debtors Act, 1936
(1)An application may be made under sub-section (1) of section 8 for the settlement of-(a)an ancestral debt for which two or more persons are jointly liable if one of such persons is a debtor within the meaning of this Act, and they all join in making such application, or(b)a debt for which two or more persons are jointly liable if all such persons are debtors within the meaning of this Act and they all join in making such application, and the Board may pass orders under this Act regarding any debt to which such application relates.
