G.N.Das, J. - (1.) This rule which was obtained by the judgment-debtors arises out of proceedings-under e. 37A, Bengal Agricultural Debtors Act, 1935, hereinafter called the Act,
(2.) In execution of a decree for arrears of rent obtained by opposite party No. 1, the latter auction-purchased the disputed property on 16-5-1939.
(3.) After the enactment of Act II B. C. of 1942' which added Section 37A to the Act, the petitioners initiated proceedings under the section before the Debt Settlement Board, Tamluk.;