Section 25 in The West Bengal Khadi And Village Industries Board Act, 1959
25. [ Loans and unutilised grants by the Board to be recoverable as public demand. [[Section 25 substituted by W.B. Act 35 of 1983, which was earlier as under :-
'25. Loans and unutilised grants by the Board to be recoverable as public demands. - Subject to such rules as may be made under this Act -(a)any loan advanced by the Board under this Act, including any interest chargeable thereon, or(b)any grant made by the Board under this Act or any part thereof, which remains unutilised for the purpose for which the grant is made.shall be recoverable as a public demand.'.]]- Any sum payable to the Board either in the form of loan or grant with any interest chargeable thereon, including any portion of such sum remaining unutilised for the purposes for which the loan or grant had been made under any agreement expressed or implied, shall, without prejudice to any other mode of recovery, be recoverable as a public demand.]
