Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2) in The Bengal Agricultural Debtors Act, 1936

(2)The terms of any settlement of debt under sub-section (1) shall be embodied in an award to be made by the Board.Explanation. - The words "total debt" mean the sum total of all debts which have been determined under section 18 or regarding the amount of which there is no doubt or dispute.