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] [Section 9(1)] [Section 9] [Entire Act] State of Bihar - Subsection Section 9(1)(iii) in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953 (iii)if the Collector is satisfied that the borrower has applied any portion of the loan for purposes other than those for which it was granted; or