Section 14(1) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
(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.
