Section 8 in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
8. Power to require re-payment before due period.
- Notwithstanding any other provisions to the contrary in this Act or in the Rules made thereunder or in any agreement, the sanctioning authority or such other authority as may be empowered by Government so to do, may, after giving the borrower an opportunity to show cause, order the borrower to repay the loan in full or any part of it, with interest, within such time as may be specified in the order under one or more of the following provisions:(i)if the borrower supplied any false or misleading information or suppressed any fact in obtaining the loan;(ii)if the borrower fails to comply with the terms and conditions under which the loan has been sanctioned;(iii)if the sanctioning authority is satisfied that the borrower has applied any portion of the loan for purposes other than that for which it was granted;(iv)if the borrower has wilfully or by negligence caused material deterioration to the assets purchased with or created from the loan; or(v)if the sanctioning authority considers it essential to effect immediate recovery of the loan in order to protect the interest of Government.
