Section 63 in The Hyderabad Agricultural Debtors Relief Act, 1956
63. Power of Government to authorise any person to advance loans to debtors.
(1)The Government or any officer empowered by it may by notification in the Jarida authorise in any local area any person to advance loans to debtors who are parties to any proceedings under this Act or in respect of whose debts an adjustment has been made under this Act.(2)Such authority shall be granted on such conditions as may be prescribed.
