Section 12 in The Bengal Agricultural Debtors Act, 1936
12. Procedure on receipt of application. -
(1)On receipt of an application under section 8, the Board shall pass an order fixing a date and place for consideration of the application, unless the application is dismissed forthwith under section 17.(2)The Board shall, in the prescribed manner, give notice of such order to the debtor (if he is not himself the applicant) or (if the debtor is the applicant) to all persons whose names and addresses are given in the application.(3)The applicant may, at the discretion of the Board, be examined on oath or affirmation on the date fixed under sub-section (1) or on such other date as the Board may fix and a memorandum of the substances of the statement made by the applicant shall be recorded in writing by the Board.(4)No woman who has made an application under section 8 shall, against her will, be required to appear in person before the Board for the purpose of being examined under this section.
