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Union of India - Section
Section 6 in Agriculturist's Loans Act, 1884
6. Liability of joint-borrowers as among themselves:-
When a loan is made under this Act, to the members of a village community or to any other persons such terms that all of them are jointly and severally bound to the Government for the payment of the whole amount payable in respect thereof, and a statement showing the portion of that amount which as among themselves each is bound to contribute is entered upon the order granting the loan and is signed, marked, or sealed by each of them or his agent duly authorized in this behalf and by the officer making the order, that statement shall be conclusive evidence of the portion of that amount which as among themselves each of those persons is bound to contribute.| MADHYA PRADESHAfter section 6, add the following section7. Prohibition of misapplication of loan under the Act.-(1) Every person taking loan under this Act shall, in the manner provided for in the rules made by the State Government in this behalf and the conditions contained in the order granting such loan, apply the amount thereof, for the purpose and within the period specified in the order granting such loan.(2) Without prejudice to any penalty which may be imposed under any other provision of law or instrument, any person who fails to comply with the provisions of sub-section (1) shall, on an order in writing passed by a revenue officer not below the rank of Sub-Divisional Officer be liable to pay by way of penalty such sum not exceeding twice the amount of the loan outstanding as such officer may by order fix unless such person refunds the amount of loan and satisfies such officer that the failure was due to reasons beyond his control." - C.P. and Berar Act 54 of 1949, section 2 (18-11-1949).MAHARASHTRAIn its application to the Vidarbha region of the State of Maharashtra, Section 7 as added by the C.P. and Berar Act 54 of 1949 shall stand repealed - Bom. Act 27 of 1958, Section 5(g) (1-4-1958). |