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Land Improvement Loans Act, 1883

ACT No.19 OF 1883

Contents
Sections Particulars
1 Short title
2 Acts 26 of 1871 and 21 of 1876 repealed Short title
3 Collector defined
4 Purposes for which loans may be granted under this Act
5 Mode of dealing with applications for loans
6 Period for repayment of loans
7 Recovery of loans
8 Order granting loan conclusive on certain points
9 Liability of joint borrowers as among themselves
10 Power to make rules
11 Exemption of improvements from assessment to land-revenue

[AS ON 1955]

An Act to consolidate and amend the law relating to loans of money by the Government for agricultural improvements.

WHEREAS it is expedient to consolidate and amend the law relating to loans of money by the Government for agricultural improvements; It is hereby enacted as follows:-



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