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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(2)(y) in The Bengal Agricultural Debtors Act, 1936

(y)the manner of attachment of immovable property under section 37;
(ya)[] [Clauses (ya) and (yd) inserted by Bengal Act 2 of 1942.] the forms of application under sub-section (2) of section 37A, and the manner of making the estimate referred to in sub-section (4) of that section;
(yb)[] [Clauses (ya) and (yd) inserted by Bengal Act 2 of 1942.] the manner in which an opportunity shall be allowed to effect an amicable settlement under sub-section (4) of section 37;
(yc)[] [Clauses (ya) and (yd) inserted by Bengal Act 2 of 1942.] the manner in which the amount of compensation shall be determined under sub-section (6) of section 37A;
(yd)[] [Clauses (ya) and (yd) inserted by Bengal Act 2 of 1942.] the manner of calculation of costs referred to in sub-clause (t) of clause (a) of sub-section (7) of section 37A;