Section 10(2) in The Bihar and Orissa Natural Calamities Loans Rules, 1934
(2)If the Collector declares a loan to be closed then, notwithstanding anything contained in the order in Form B granting the loan, the instalments paid to the borrower before the date of such declaration shall constitute the loan which shall be treated as having been fully paid on the date on which the last instalment was actually taken, and the borrower shall be bound to repay the loan in such instalments as the Collector may decide.
