Section 37A(1)(c) in The Bengal Agricultural Debtors Act, 1936

[Cites 0, Cited by 2] [Section 37A(1)] [Section 37A] [Entire Act]

State of West Bengal - Subsection

Section 37A(1)(c) in The Bengal Agricultural Debtors Act, 1936

(c)if the property sold was in the possession of the decree-holder on or after the twentieth day of December, 1939, or was alienated by the decree-holder before that date in any manner otherwise than by-

(i)a bona fide gift by a heba whether by registered instrument or not, or

(ii)any other bona fide gift by registered instrument, or

(iii)a bona fide lease for valuable consideration whether by registered instrument or not, or

(iv)any other bona fide transfer for valuable consideration (excepting a mortgage) by registered instrument.

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State of West Bengal - Subsection

Section 37A(1)(c) in The Bengal Agricultural Debtors Act, 1936