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[Cites 0, Cited by 0] [Section 37A(7)] [Section 37A] [Entire Act]

State of West Bengal - Subsection

Section 37A(7)(b) in The Bengal Agricultural Debtors Act, 1936

(b)in the case to which the proviso to sub-section (5) applies, the debt shall include so much of the principal of the mortgage referred to in that proviso as is payable under clause (i) of that proviso to the mortgagee, and after such an award has been made, the applicant shall be deemed to be a debtor.