26. Government how to proceed on default of payment of interest.-
In case of default of payment of any interest, the 1[Central Government] shall have the same remedies as may be available to other debenture-holders or the Commissioners under this Act; but nothing in this Act shall be deemed to confer upon the 1[Central Government] any prior or greater right than that conferred upon other debenture-holders of the Commissioners under this Act.
