Section 10 in The Punjab Refugees Rehabilitation (Loans and Grants) Rules, 1948
10.
(a)The notice declaring a loan to be immediately recoverable under Section 10 of the Act shall be in the form given in Appendix 'F' of these rules.(b)Notice declaring the grant to be treated as a loan under Section 10 of the Act shall be in the form given in Appendix 'G' to these rules.
