Report No. 249
42. Land Improvement Loans Act, Act 19 of 1883
Category: Land Laws
Recommendation: Repeal in consultation with relevant State(s)
The Act consolidated and amended the law relating to loans of money by the Government for agricultural improvements. 'Improvement', for the purposes of this Act, meant construction of wells, preparation of land for irrigation, etc. The Act lays down the procedure for application for loans and also, for the recovery of loans. Land Improvement and agricultural loans is now a State subject (Entry 18, List II).
Every State now has a Land Mortgage Bank Act which authorises the setting up of a land mortgage bank. One of the purposes of this Bank is to help carry out agricultural improvements. Hence this Act has lost its relevance and must be repealed. The Central Government should write to the relevant State Governments recommending the review of this law by the State, with a view to repeal. The Central Government should also remove this law from its lists of central Acts in force.
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