Section 22(h) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(h)If it shall be proved to the satisfaction of the Collector or the Sub-divisional Officer that the statements made by me in my application for this loan as to the nature and extent of encumbrances are in any particular untrue the Collector or the Sub-divisional Officer may so declare in writing, and proceed to recover the whole amount of the loan with interest at the rate of 6 V* per cent per annum from the date on which the loan was made to the date of recovery.
