Section 9 in The Rajasthan Land Development Corporation (Special Loan) Regulations, 1978
9. Recovery of Special Loans.
(1)The amount of special loan instalments together with interest (including expenditure borne by the Corporation) thereon shall be recoverable by the Revenue Agency in the manner prescribed by the State Government in consultation with the Corporation.(2)In case where the loanees have failed to repay the loan instalments the Regional Manager would again approach Collector/Tehsildar for taking other measures under the provisions of the Rajasthan Land Revenue Act, 1956.(3)In cases where the land holder have failed to pay more than two consecutive instalments of special loan the Regional Manager will recommend to the Head Office for taking action under section 30 of the Rajasthan Land Development Corporation Act against the defaulter and on getting clearance from Head Office take necessary action for stoppage of water supply for irrigation.
