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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(1)(h) in The Bengal Agricultural Debtors Act, 1936

(h)[] [Clause (h) inserted by Bengal Act 8 of 1940.] the date, if any, by which possession of immovable property is to be restored to the debtor under the terms of an award under sub-section (2) of section 19.