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[Cites 0, Cited by 5] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(4) in The Bengal Agricultural Debtors Act, 1936

(4)When the Board has determined under sub-section (2) the amounts of the principal of a debt due from a debtor and of the arrears of interest due thereon, the decision of the Board in this respect shall not be questioned in any Civil Court or in any manner other than that provided in this Act.