Section 27(1) in The Bengal Agricultural Debtors Act, 1936
(1)When an award is made as regards any debt which is secured by mortgage, lien or charge on any immovable property of a debtor such mortgage, lien or charge shall subsist to the extent of the amount payable in respect of such debt under the award until such amount has been paid or the property has been sold for the satisfaction of such debt or the debtor has been granted a certificate of discharge under sub-section (5) of section 22:[Provided that where an award under sub-section (2) of section 19 directs the restoration of possession of immovable property to the debtor, the mortgage, charge or lien shall be subject to such modifications as to the period of possession as may be contained in the award] [Proviso inserted by Bengal Act 8 of 1940.].
