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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(2)(b) in The Bengal Agricultural Debtors Act, 1936

(b)when there is a surplus after payment of the amounts referred to in clause (a), the Certificate Officer shall apply the sum of such surplus and of any proceeds realised from the sale of other property of the debtor to the payment of any other amounts payable under the award, and if such sum is insufficient to meet such payment such other amounts and any amount payable on account of an unsecured debt for the recovery of which a decree has been passed by a Civil Court, and of which details are given in the award under clause (c) of sub-section (1) of section 25, shall rank equally between themselves for purposes of payment: