Section 7 in The Bombay Non-Agriculturists' Loans Act, 1928
7. [Repeals and Savings.]
- Omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.NotificationsG. N., R. & F. D., No. TAG. 1573/72265-S, dated 5th November, 1973 (M. G., Part IV-B, page 8) - In exercise of the powers conferred by section 6(a) and (d) of the Bombay Non-Agriculturists' Loans Act, 1928, Government is pleased to direct that loans granted under rule 4(c) of the Bombay Non-Agriculturists' Loans Rules, 1958 for relief of distress should bear interest of 7 per cent per annum with effect from 1st April 1974.
