Section 28(3) in The Bengal Agricultural Debtors Act, 1936
(3)If the Certificate Officer does not allow time under sub-section (2), or if the debtor fails to pay within the time allowed, the Certificate Officer shall proceed to recover the amount in the manner provided in the Bengal Public Demands Recovery Act, 1913;Provided that if such debtor has been declared insolvent under section 22, the Certificate Officer after allowing such time, if any, as he thinks fit, shall, forthwith, subject to the provisions of sub-section (4) of section 22 and section 24, sell such portion of the property of the debtor as will be sufficient to pay all the amounts payable whether under the award or sub-section (1) of section 29.
