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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951

(2)The Relief and Rehabilitation Commissioner may, subject to any general or special direction of the Government, sanction loans not exceeding such limits as may be fixed by the Government.The Deputy Commissioner shall forward to the Relief and Rehabilitation Commissioner with his remarks that such applications require loans exceeding the amount he is authorised to sanction.