Section 31(e) in Punjab State Aid to Industries Act, 1935
(e)that the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall be entitled to recover the whole or any part of the sum paid by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government on account of such guarantee with interest at the rate in force on the date of the agreement for loans granted under the Land Improvement Loans Act, 1883, at any time after such period as may have been laid down in the agreement, provided that the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government is satisfied that the company is paying or is able to pay interest or a dividend upon the capital shown as paid in excess of such rate as may be fixed in the agreement and such recovery shall be made in the manner laid down in sections 23, 24 and 25 :
