Section 36(2) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(2)In case of misutilisation of loan, the whole of the loan amount shall be deemed to have fallen due at once and the State Development Bank or a District Development Bank, as the case may be, shall be entitled to take action under Section 23 or Section 26 for its recovery.
