Section 14 in The Bengal Agricultural Debtors Act, 1936
14. Production of documents. -
[* * * * *] [Sub-section (1) omitted, 'words, figures and bracket' substituted by Bengal Act 8 of 1940.](2)The Board shall mark in the prescribed manner each original document [produced in compliance with the notice under sub-section (1) of section 13] [Sub-section (1) omitted, 'words, figures and bracket' substituted by Bengal Act 8 of 1940.], keep the copy after verifying its correctness, and return the original to the creditor.(3)No document relating to a debt regarding which a creditor has failed to submit a statement under sub-section (2) of section 11 or sub-section (1) of section 13, and no document which being in the possession or under the control of the creditor has not been produced by him as required by sub-section (1) [of section 13] [Words and figures inserted by Bengal Act 8 of 1940.], shall be admissible in evidence against the debtor or his successor in interest in any suit by the creditor or by any person claiming under him for the recovery of the debt to which such document relates unless it is proved to the satisfaction of the Civil Court that there were sufficient reasons for non-production of the document before the Board.
