Section 24(3) in The Bengal Agricultural Debtors Act, 1936
(3)Notwithstanding anything contained in any other Act, no part of the property of a debtor who has been declared insolvent under sub-section (1) of section 22 shall be exempt from the sale under sub-section (2) of that section or under section 28 except such movable property as shall be prescribed, the immovable property excluded as provision towards his maintenance, and subject to the provisions of sub-section (2), his dwelling house as determined under sub-section (1).
