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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1)(b) in The Bengal Agricultural Debtors Act, 1936

(b)when creditors to whom there is owing not less than forty per cent, of the total debt, agree to an amicable settlement with the debtor, the Board, if it is so empowered under section 7 and if it considers that an offer made by the debtor for the settlement of any debt not included in the amicable settlement is a fair offer which the creditor concerned ought reasonably to accept, may pass an order that the debt to which the offer relates shall be settled in accordance with such offer: