(1)Every loan granted under this Act shall be made repayable by installments (in the form of an annuity or otherwise) within such period from the date of the actual advance of the loan, or, when the loan is advanced in installments [from the date of the advance of the last installment actually paid] [These words were substituted for the words 'from the date of the actual advance of the last installment' by section 2 of the Land Improvement Loans (Amendment) Act, 1899 (18 of 1899), and are by that enactment to be deemed to have been substituted with effect from the commencement of Act 19 of 1833.] as may from time to time, be fixed by the rules made under this Act.(2)The period fixed as aforesaid shall not ordinarily exceed thirty-five years.(3)The [State Government] [Substituted by Adaptation of Laws Order, 1950.] [* * *] [The words 'and Governor-General in Council' repealed by Act 8 of 1906, section 3.], in making [* * *] [The words 'and sanctioning' repealed by Act 8 of 1906, section 3.], the rules fixing the period shall, in considering whether the period should extend to thirty-five years, or whether it should extend beyond thirty-five years, have regard to the durability of the work for the purpose of which the loan is granted, and to the expediency of the cost of the work being paid by the generation of persons who will immediately benefit by the work.
