Section 30 in The Bengal Agricultural Debtors Act, 1936
30. Distribution of balance of sale proceeds when land is sold in execution of a decree or certificate for arrears of rent. -
Notwithstanding anything in any other Act, when any land mentioned in the list referred to in clause(a) of sub-section (1) of section 25 is sold in execution of a decree, or of a certificate under the Bengal Public Demands Recovery Act, 1913, for arrears of rent, the balance of the sale proceeds which remains after the payment of the amounts referred to in clauses (a), (6) and (c) of sub-section (1) of section 169 of the Bengal Tenancy Act, 1885, or in clauses (a), (6) and (c) of sub-section (1) of section 26 of the Bengal Public Demands Recovery Act, 1913, shall be paid to the Certification Officer, or retained by him as the case may be, for distribution in the manner provided in section 29 of this Act.
