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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1)(b) in The Bengal Agricultural Debtors Act, 1936

(b)if, for reasons to be recorded in writing, it does not consider the reduction of his debts under clause (a) to be desirable, direct that, subject to the provisions of sub-section (4) and of section 24, all his property shall be sold and the proceeds shall be utilised towards the payment of his debts in such manner as may be specified in the order.