Section 52A(1) in Telangana Revenue Recovery Act, 1864
(1)Without prejudice to any other mode of recovery which is being taken or may be taken, all loans granted and all advances made to any person-(i)by any bank to which the re-payment of the said loans and advances is guaranteed by the State Government; or(ii)by such Corporation established by or under a Central or Provincial or State Act, or Government Company as defined in section 617 of the [Companies Act, 1956], or such other public body, as may be notified in this behalf by the State Government in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(iii)[ by any Bank under any welfare scheme or programme, such as Prime Minister's Rozgar Yojana and the like, sponsored by the State or Central Government as may be notified therein in this behalf by the State Government in the [Telangana Gazette] [Inserted by Act No.22 of 1997.];]together with interest on such loans and advances and all sums, such as rents, margin money and the like, due to the bodies mentioned aforesaid, may be recovered in the same manner as arrears of land revenue under the provisions of this Act:Provided that the State Government may, by notification in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.], specify the loans and advances, together with interest thereon, and other sums due to the bodies mentioned in item (ii) [and item (iii)] [Inserted by Act No.22 of 1997.] above which may be recoverable under the provisions of this section.Explanation. - In this sub-section, "bank" means any banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949, (Central Act 10 of 1959) and includes,-(a)the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934, (Central Act 2 of 1934);(b)the State Bank of India constituted under the State Bank of India Act, 1955, (Central Act 23 of 1955);(c)any subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959, (Central Act 38 of 1959);(d)any corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, (Central Act 5 of 1970);(e)[ any corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980, (Central Act 10 of 1959)] [Added by Act No.22 of 1997.]
