Section 27 in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
27. Special loan.
(1)If the Nigam is satisfied that a land holder is unable to raise on ordinary loan may grant to such land holder a special loan.(2)A special loan may be granted by the Nigam at such rate of interest and on such other terms and conditions as may be provided by regulations.(3)The amount of special loan, together with interest thereon shall be a charge on the land holding which shall be recoverable as an arrear of land revenue within the meaning of Section 28 and the proceeds of the recovery shall be appropriated by the Nigam towards the proportionate cost of works payable by the land holder.
