Section 44R in The Bihar Co-operative Societies Act, 1935
44R. Recovery of loan by Land Development Bank.
- Any loan granted by a Land Development Bank, including any interest chargeable thereon and, such cost, if any as may be prescribed incurred in connection therewith shall, when they become due, be recoverable by the bank concerned:Provided that such loan, interest or cost may be recoverable also by the State Co-operative Land Development Bank even if the loan has been granted by a Primary Co-operative Land Development Bank affiliated to it.
