Section 62 in Kerala District Administration Act, 1979
62. Recovery of loans and advances by Government.
(1)Notwithstanding anything contained in the Kerala Local Authorities Loans Act, 1963 (30 of 1963), the Government may, by order, direct any person having custody of the funds of the district council to pay to them in priority to any other charges against such fund, except charges for the service of authorised loans, any loans or advance made by them to the district council for any purpose to which its funds may be applied under this Act.(2)The person to whom the order referred to in sub-section (1) is addressed shall be bound to comply with such order.
