Section 11 in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
11. Mode of recovery.
(1)When any loan or instalment or interest thereon falls due and is not paid on or before the due date, or when a loan has been declared immediately repayable under section 9, and subject to the order made on appeal under the last preceding section, the Controlling Authority may cause to be served on the borrower and the surety or sureties, if any, a notice calling upon them to pay the sums due within such time as may be fixed therein.(2)In case of default, all arrears of money payable to the [State] [Substituted by Adaptation of Laws Order, 1950, for 'Provincial'.] Government under this Act including interest chargeable thereon and costs, if any, incurred, may be realised as arrears of land revenue.
