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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(3)(b) in The Bengal Agricultural Debtors Act, 1936

(b)during the period allowed in the said order for full compliance with the terms thereof relating to the arrears of rent, the landlord shall be debarred from instituting a suit for the recovery of the same, unless during such period the debtor fails to comply with the said terms.