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[Cites 0, Cited by 1] [Section 37A(5)] [Section 37A] [Entire Act]

State of West Bengal - Subsection

Section 37A(5)(a) in The Bengal Agricultural Debtors Act, 1936

(a)to pay annually in cash to the decree-holder one-half of the value of such average annual gross receipts until the debt is extinguished or until twenty years have expired from the date of the award, whichever is earlier, and