Section 3 in The Gujarat Non-Agriculturists' Loans Act, 1928
3. Purpose for which loans may be granted.
- Subject to such rules as may be made under Section 6 loans may be granted under this Act [for erecting rebuilding or repairing houses for building or repairing boats] [These words were substituted for the original by Bombay 6 of 1949, Section 4.] or for the relief of distress to any person to whom a loan under the [Agriculturists] [See Central Acts.] Loans Act 1884 (XII of 1884) cannot be granted.
