Section 12 in Kerala Scheduled Tribes (Restriction on Transfer of Lands and Restoration of Alienated Lands) Act, 1975
12. Government to advance loan for payment of amount.
(1)The Government may, subject to such rules as may be made in this behalf, advance loans to the members of Scheduled Tribes who are liable to pay amounts under section 11.(2)Loans advanced under sub-section (1) shall be repaid in twenty equal annual instalments in accordance with such rules as may be made in this behalf.(3)If any default is made in the repayment of a loan advanced under sub-section (2), the amount in default shall be recoverable under the Kerala Revenue Recovery Act as if it were arrear of public revenue due on land.
