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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(2)(e) in The Bengal Agricultural Debtors Act, 1936

(e)particulars, so far as they are known to the creditor, of the debtor's property, as in clause (e) of sub-section (1);
(ee)[] [Clause (ee) inserted by Bengal Act 8 of 1940.] particulars of any property as in clause (e) of which the creditor has taken possession either as security for, or in lieu of payment of, any portion of the principal of the debt or any portion of the interest thereon, together with the name and address of any person who may be in possession of any portion of such property under the creditor;