Section 14 in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
14. Retrospective application of the Act to prior loans.
(1)Every loan granted since the first day of April 1949 to a displaced person for his rehabilitation by any officer or authority subordiante to Government shall for the purpose of its recovery be deemed to be a loan granted under this Act and the provisions of this Act shall mutatis mutandis apply to such loan granted under this Act.(2)Every loan granted in the District of Cachar between the fifteenth day of April, 1950 and the actual date of transfer of the administration of relief and rehabilitation of displaced persons in the District of Cachar from the Government of India to the Government of Assam to a displaced person for his rehabilitation by or on behalf of the Government of India shall, for the purpose of its recovery, be deemed to be a loan granted under this Act and the provisions of this Act shall mutatis mutandis apply to such a loan granted under this Act.
