Section 16 in The Assam Displaced Persons (Rehabilitation Loans) Rules, 1954
16.
Registers and accounts relating to the loans under the Act shall as far as may be in the form and manner prescribed for loans under the Agriculturists' Loans' Act, 1884 (12 of 1884) to the extent they are not modified or otherwise prescribed by the Relief and Rehabilitation Commissioner, Assam from time to time.Form A[Rule 3]Application form for Rehabilitation[Note-Name should be given in full, not initials]Issued to.....ToThe Deputy Commissioner/Additional Relief and Rehabilitation Commissioner, Assam/Sub-divisional OfficerDear Sir,I beg to apply for a loan of Rs..........(Rupees............)
