Section 11 in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953
11. Power to make recovery or to take over assets.
- If the borrower fails to repay any amount of the loan or to pay any interest thereon under the terms and conditions of the loan or under the provisions of Section 9 the Collector may-(a)recover as arrears of land revenue such loan, instalment interest or any cost incurred in recovering the loan with interest and also incidental expenses incurred in issuing the loan; and(b)take over, in whole in part, the assets acquired with the loan on such terms and conditions as may be determined by the State Government.
