Section 21 in The Bengal Agricultural Debtors Act, 1936
21. Grant of certificate in respect of certain debts. -
Subject to any rules made under this Act, if any creditor does not accept an offer made by the debtor which in the opinion of the Board is fair and such as the creditor ought reasonably to accept, the Board if it is so empowered under section 7, instead of passing any other order which it is competent to pass, may grant to the debtor a certificate in the prescribed form in respect of the debt to which the offer relates, and thereafter, notwithstanding the provision of any law for the time being in force, no Civil Court shall allow to the plaintiff, in any suit for the recovery of such debt, any costs in such suit or any interest on the debt after the date of such certificate [* * * *] [Words omitted and words substituted by Bengal Act 8 of 1940.] and no decree for the recovery of such debt shall be executed until all amounts payable under an award in respect of other debts of the debtor have been paid, [or until the expiry of such period not exceeding ten years as may be specified in the certificate, whichever is later, or, if the award ceases to subsist under subsection (5) of section 29, until the award has so ceased to subsist.] [Words omitted and words substituted by Bengal Act 8 of 1940.]
