Section 9 in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
9. Power to postpone realisation and to write off.
- Notwithstanding anything contained in this Act or the Rules made thereunder-(a)the Government or such other authority as may be prescribed may postpone the realisation of any instalment of the loan;(b)Government may write off any portion of the loan or of any interest thereon.
