Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 11 in The Bihar and Orissa Natural Calamities Loans Rules, 1934 11. Out of every payment made by an affected owner, all interest due shall first be satisfied, and the balance, if any, shall then be credited to the principal of the loan.
