Section 3 in The West Bengal Employment Scheme Loans (Recovery) Act, 1992
3. Recovery of arrears amount of loan as a public demand. -
Notwithstanding anything contained in this Act or in any other law for the time being in force or in any agreement, any amount due to a bank or a financial institution or to the State Government from an entrepreneur in respect of any loan including margin-money loan shall, apart from any other mode of recovery, be recoverable as an arrear of land revenue under the Bengal Public Demands Recovery Act, 1913.Explanation. - The provisions of this section shall also apply to any amount advanced by way of any loan before the date on which this Act comes into force and remaining unpaid on such day.
