Section 2(22) in The Bengal Money-Lenders Act, 1940
(22)"suit to which this Act applies" means any suit or proceeding instituted or filed on or after the 1st day of January 1939, or pending on that date and includes a proceeding in execution-(a)for the recovery of a loan advanced before or after the commencement of this Act;(b)for the enforcement of any agreement entered into before or after the commencement of this Act, whether by way of settlement of account or otherwise, or of any security so taken, in respect of any loan advanced whether before or after the commencement of this Act; or(c)for the redemption of any security given before or after the commencement of this Act in respect of any loan advanced whether before or after the commencement of this Act.[******] [[Sec 3 Omitted by W.B. Act 21 of 1965. which was as under:-'3. Notified bank.- The State Government may, by notification in the Official Gazette, declare any bank to be a notified bank for the purposes of this Act:Provided that no bank shall be so declared to be a notified bank unless it complies with such conditions as may, with the approval of the State Legislature, be prescribed.'.]]
