Section 10 in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953
10. Power to postpone realisation or to write off.
- Notwithstanding anything contained in this Act or the Rules made thereunder-(a)the State Government or such other authority as may be prescribed may postpone the realisation of any instalment of the loan with interest thereon; and(b)the State Government may write off any portion of the loan or of any interest thereon.
