Section 27 in The Bonded Labour System (Abolition) Ordinance, 1975
27. Special loan.
(1)If the corporation is satisfied, for reasons to be recorded by it in writing, that land-holder is unable to raise an ordinary loan, it, may grant to such land- holder a special loan;Provided that if a land-holder holds any land in excess of the ceiling prescribed by the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973), which excess land is liable to be surrendered under that Act and the land holder produces a certificate to that effect from any Authorised Officer appointed under that Act, the corporation may grant him a special loan in respect of such excess land, even without its being satisfied that he is unable to raise an ordinary loan.(2)A special loan may be granted by the corporation at such rate of interest and on such other terms and conditions as may be prescribed.(3)The amount of special loan, together with interest thereon shall be a charge on the land-holding which shall be recoverable as an arrear of land revenue within the meaning of section 29 and the proceeds of the recovery shall be appropriated by the corporation towards the proportionate cost of works payable by the land holder.
