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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(a) in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953

(a)recover as arrears of land revenue such loan, instalment interest or any cost incurred in recovering the loan with interest and also incidental expenses incurred in issuing the loan; and