Section 33(a) in The Bengal Agricultural Debtors Act, 1936
(a)any debt included in an application under section 8 [or section 37A] [Inserted by Bengal Act 2 of 1942.] or in a statement under sub-section (1) of section 13, proceedings in connection with which are pending before a Board [or an Appellate Officer or a District Judge or an Additional District Judge] [Words inserted by Bengal Act 8 of 1940.]; or
