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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(2) in The Bengal Agricultural Debtors Act, 1936

(2)Any mortgage, lien or charge upon any immovable property securing a debt on account of which any amount is payable under a decree of a Civil Court shall cease to subsist when such property is sold under the provisions of section 28 or sub-section (4) of section 29.