Section 20 in The West Bengal Comprehensive Area Development Act, 1974
20. Loans to cultivators. -
(1)The Project Director shall arrange for giving such loans to the cultivators as may be considered necessary for the purpose of augmenting agricultural production.(2)The Project Director may act as an agent of any bank or other financial institution in the matter of distribution of loan or as an agent of the cultivator in the matter of obtaining such loan and he may also act as an agent for recovery of loan due from the cultivators.(3)Any loan advanced to a cultivator under this section including any interest chargeable thereon shall be the first charge on the crop raised or on the output of any other agricultural production carried on by the cultivator as well as on any other property acquired by him through such loan.(4)Any loan advanced by or through the Project Director including the interest chargeable thereon shall be recoverable as a public demand under the Bengal Public Demands Recovery Act, 1913.
