Section 23 in The Bengal Agricultural Debtors Act, 1936
23. The principal of certain debts not to be reduced. -
The principal of any debt due in respect of arrears of rent or under section 171 of the Bengal Tenancy Act, 1885, shall not be reduced under clause (6) of sub-section (1) of section 19 or under section 22, and the provisions of section 21 shall not apply to the principal of any such debt.
