Section 35(iii) in The Bengal Agricultural Debtors Act, 1936
(iii)for the recovery of [any sum in respect of any loan other than a loan recoverable as a public demand] [Words substituted by Bengal Act 8 of 1940.] incurred by a debtor [on or after the first day of January, 1940, or] [Inserted by Bengal Act 8 of 1940.] after the date of an application under section 8 in respect of his debts, until all the amounts payable under the award have been paid or such award has ceased to subsist under sub-section (5) of section 29.
