Section 22 in The (Central Provinces and Berar) Debt Conciliation Act, 1933
22. Submission of reports by Boards regarding sums due to Government. - Where in the course of an inquiry into an application made under Section 4 a Board finds that there is any sum owing to Government on account of loans advanced under the Agriculturists Loans Act, 1884 (XII of 1884), or the Land Improvement Loans Act, 1 (XIX of 1883), or otherwise, the Board shall report this fact through the Deputy Commissioner to the [Commissioner].
