Section 21 in The West Bengal Comprehensive Area Development Act, 1974
21. Constitution of Debt Settlement Boards. -
In each notified area there shall be one or more Debt Settlement Boards to be established under sub-section (1) of section 3 of the Bengal Agricultural Debtors Act, 1936, which shall settle all outstanding debts in accordance with the provisions of the said Act notwithstanding that any such debt had been incurred after the first day of January, 1940.
