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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(2)(c) in The Bengal Money-Lenders Act, 1940

(c)shall order the restoration [of possession] [Words Inserted by W.B. Act 21 of 1965.] to the judgment-debtor of such property, if any, of the judgment-debtor acquired by the decree-holder in consequence of the execution of the reopened decree as may be in the possession of the decree-holder on the date on which the decree was reopened,