Section 10 in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
10. Power to make recovery or to take over assets.
- If the borrower fails to repay any amount of the loan or to pay interest thereon under the terms and conditions of the loan or under the provisions of Section 9, the Deputy Commissioner 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;(b)take over whole or in part the assets purchased with or created from the loan on such terms and conditions as may be fixed by Government.
