Section 37 in The Bengal Agricultural Debtors Act, 1936
37. Attachment of debtor's immovable property. -
After receipt of an application under section 8 the Board may attach the immovable property of the debtor in the prescribed manner and thereupon such property shall be deemed to be under attachment under the provisions of the Code of Civil Procedure, 1908, until such attachment is withdrawn or cancelled by the Board.
