Section 2(4) in The Bengal Agricultural Debtors Act, 1936
(4)"award" means an award as made by a Board under sub-section (2) of section 19 or sub-section (6) of section 22, [or subsection (5) of section 37A] [Inserted by Bengal Act 2 of 1942.] or as confirmed or modified by an Appellate Officer under sub-section (5) of section 40 [or under section 40A] [Inserted by Bengal Act 2 of 1942.];
