Section 15 in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953
15. Retrospective application of the Act to prior loans.
- Every loan grated since the first day of March, 1947, to a displaced person for his rehabilitation by the State Government or by any officer or authority subordinate to the State Government shall, for the purpose of its recovery, be deemed to be a loan granted under this Act and the provisions of this Act, relating to repayment and recovery of loan shall apply to such loan.
