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[Cites 0, Cited by 2] [Section 19(1)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1)(c) in The Bengal Agricultural Debtors Act, 1936

(c)[] [Clause (c) and Section 19A inserted by Bengal Act 8 of 1940.] when in respect of a debt referred to in sub-section (5) of section 18, the Board, if so empowered under section 7, considers that the debtor has made an offer for the settlement of the debt which the creditor ought reasonably to accept, it may order that the debt be settled in accordance with such offer, and may pass a-further order directing the creditor to restore to the debtor by a specified date any immovable property of the debtor which is in his possession as security for or in lieu of payment of any portion of the principal of such debt or any portion of the interest thereon. Such date shall be fixed in consideration of the profits derived and the estimated profits which may be derived by the creditor from such property provided that in no case shall the date be fixed so as to allow the creditor to enjoy possession of the land of a raiyat or under-raiyai for a period exceeding fifteen years from the commencement of such possession.