Section 37A(1)(b) in The Bengal Agricultural Debtors Act, 1936

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State of West Bengal - Subsection

Section 37A(1)(b) in The Bengal Agricultural Debtors Act, 1936

(b)if the sale was held-

(i)before an appointment was made under sub-section (2) of section 3 in relation to the Board established for the local area within which such person ordinarily resided at the time of the sale, or

(ii)notwithstanding the issue by such Board of a notice under section 34, or

(iii)before the commencement of the Bengal Agricultural Debtors (Amendment) Act, 1940, in the case of a debt for arrears of rent in respect of which such person was liable jointly with any other person, and

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State of West Bengal - Subsection

Section 37A(1)(b) in The Bengal Agricultural Debtors Act, 1936