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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(a) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951

(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;