Section 7 in The Assam Displaced Persons (Rehabilitation Loans) Rules, 1954
7.
An order sanctioning a loan to group of persons shall be made in Form C. Such persons shall be jointly and severally bound to the Governor of Assam for the payment of the whole amount payable in respect of the loan. The order in Form C shall state the portion of the loan which as among themselves each loanee is bound to repay.
