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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(a) in The Bengal Agricultural Debtors Act, 1936

(a)if any rent due for any land mentioned in the list referred to in clause (a) of sub-section (1) of section 25 falls into arrears, the landlord may include in a suit for the recovery of such arrears the amount of arrears of rent payable under such award;