Section 29(4) in The Bengal Agricultural Debtors Act, 1936
(4)Notwithstanding anything contained in the Bengal Public Demands Recovery Act, 1913, if any amount payable under an award in respect of a debt secured by a mortgage, lien or charge on an immovable property of a debtor which is exempted from sale under the said Act cannot be recovered as a public demand, the Certificate Officer shall recover such amount by the sale of such immovable property and shall pay to the debtor the balance(if any) remaining after payment of such amount. The procedure under the Bengal Public Demands Recovery Act, 1913, shall be applicable to such sale.
