(1)In cases to which section 9, 10, or 12 of the Act, as the case may be applies, the Bank may determine the person in the manner hereunder as being entitled in its opinion-(i)to the security, or(ii)only to payment of all accrued interest and accruing interest or(iii)to the security and payment of all accrued and accruing interest and may by its order vest title in such person accordingly.
