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State of West Bengal - Section

Section 20 in The Bengal Agricultural Debtors Act, 1936

20. Decision by Board as to whether a person is a debtor. -

If any question arises in connection with proceedings before a Board under this Act, whether a person is a debtor or not [or whether a liability is a debt or not] [Words inserted by Bengal Act 8 of 1940.] the Board shall decide the matter.