Section 7 in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
7. Inspection of assets.
- Any person authorised in this behalf by the sanctioning authority may enter any place or premises for inspecting any land, constructions, machineries, appliances, materials or stock-in-trade purchased, hired or created or proposed to be purchased, hired or created by any borrower with the loan granted to him.
