Section 37A(2) in The Bengal Agricultural Debtors Act, 1936
(2)The application referred to in sub-section (1) shall be made to the Board established for the local area within which applicant ordinarily resides and within one year from the date of the commencement of the Bengal Agricultural Debtors (Amendment) Act, 1942, or from the date on which possession of the property was delivered to the decree-holder, whichever is later, notwithstanding that on the date of such application the period of [seven years] [Words substituted by Bengal Act 8 of 1940.] from the establishment of the first Board in such local area has already expired; and the Board shall first determine whether the application fulfils the conditions specified in that sub-section and whether it can be entertained.
