Report No. 249

67. Local Authorities Loans Act, Act 9 of 1914

Category: Financial Laws

Recommendation: Repeal, in consultation with relevant State(s).

The Act consolidated and amended the law relating to the grant of loans to local authorities. Local authorities are now a State subject and this law is not in use. 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.