Land Improvement Loans Act, 1883

1.Short title.:-

(1) This Act may be called the Land Improvement Loans Act, 1883.

(2) It extends to the whole of India except Part B States, but shall not come into force in any part of {Subs. by the A.O.1950, for "the Provinces".} [a Part A State or a Part C State] until such date as the State Government {The words "with the previous sanction of the G.G.in C." rep.by Act 8 of 1906, s.2.} may, by notification in the Official Gazette appoint in this behalf.(Local extent, Commencement.).