Section 17 in The Rules for Grant of Interest Free Loans for Construction & Repairing of Houses to Scheduled Castes, Scheduled Tribes and Denotified Tribes and Nomedic Tribes in Rajasthan, 1970
17. Duty of recovery.
- The Collector will be responsible for affecting the recovery of the loan and watching the progress of the payment thereof. The D.P. and S.W.O. shall give to the Collector such assistance for the purpose as may be desired.
