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[Cites 0, Cited by 0] [Section 37A(5)] [Section 37A] [Entire Act]

State of West Bengal - Subsection

Section 37A(5)(ii) in The Bengal Agricultural Debtors Act, 1936

(ii)that the applicant shall, if after such principal of the said mortgage is paid ofF anything on account of the debt referred to in clause (a) of sub-section (7) is still outstanding and twenty years have not expired from the date of the said award, continue to pay the amount referred to in clause (a) of this sub-section to the decree-holder until the debt is extinguished or until twenty years have expired from the date of the said award, whichever is earlier.