Section 4 in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951
4. Grant of loans.
(1)The Deputy Commissioner or such other officer as may be empowered by the Government in this behalf may, subject to any general or special direction of the Government, sanction loans, not exceeding such limit as may be fixed by the Government from time to time.(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.
