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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(1)(g) in The Bengal Agricultural Debtors Act, 1936

(g)an order that all the properties mentioned in the list referred to in clause (a) or clause (6) except such properties as are exempt from sale shall, subject to any mortgage, lien or charge subsisting thereon, be security for the amounts payable under the award;