Section 26(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(1)If any money borrowed by the Board or any interest or costs due in respect thereof are not repaid according to the conditions of the loan, the State Government, if it has itself given the loan, may after considering the explanation of the Board, if any, and in other cases shall, on the application of the tender, attach the Board fund or a portion of the Board fund.
