5. [ Recovery of loans. [Substituted CP & Berar Act No. XXXIV of 1947.]
(1)Subject to such rules as may be made under Section 4, a loan granted under this Act with any interest due thereon shall, in default of payment, be recoverable by the [Collector] in all or any of the following modes, namely :(a)from the borrower- as if it were an arrear of land revenue due by him;(b)from his surety, if any- as if it were an arrear of land revenue due by him;(c)out of any land of the borrower- as if it were an arrear of land revenue due by him;(d)out of property comprised in collateral security, if any, according to the procedure for the realization of land revenue by the sale of immovable property other than the land on which that revenue is due.(2)It shall be in the discretion of the [Collector] [Substituted by MP Adaptation of Laws (State and Concurrent Subjects) (Second Amendment) Order, 1957.] acting under this section to determine the order in which he will resort to the various modes of recovery permitted by it.
