Section 13(1) in The Assam Debt Conciliation Act, 1936
(1)If a debtor defaults in paying any amount due in accordance with the terms of an agreement registered under sub-section (2) of Section 12, such amount shall be recoverable under the procedure laid down in Section 69 of the Assam Land and Revenue Regulation, 1886 on application to the Deputy Commissioner made by the creditor within ninety days from the date of default.
