28. Recovery of loans.- Every loan made in accordance with such rides, any interest chargeable thereon and the costs incurred in making or recovering the same shall subject to the prior payment of land revenue, be a first charge on the land or any interest therein held by the person to whom the loan is made and shall, when they become due, be recoverable by sale of the land or the interest therein, as the case may be, and also from the person to whom the loan was made, or from any person who has become surety for the repayment thereof, as if they were arrears of land revenue or costs incurred in recovering the same due by the person to whom the loan was made or by his surety.
