Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in Agriculturist's Loans Act, 1884

4. Power for State Government to make rules:-

(1)State Government [or, in a State for which there is a Board of Revenue or Financial Commissioner, such Board or Financial Commissioner, Subject to the control of the State Government] [Inserted by the Act 4 of 1914, s.2 and Sch. Pt. I.] may, from time to time, [* * *] [The words " subject to the control of the G.G.in C. " by the Act 4 of 1914, s.2 and Sch. Pt. I.] make rules as to loans to be made to owners and occupiers of arable land, for the relief of distress, the purchase of seed or cattle, or any other purpose not specified in.the Land Improvement Loans Act, 1883, but connected with agricultural objects.
(2)All such rules shall be published in the Official Gazette.
ANDHRA PRADESHIn its application to the State of Andhra Pradesh, amendment is the same as in Madras. - Act 30 of 1953, Section 53 (1-10-1953) and A. P. Act 9 of 1961, Section 3 and Sch.GUJARATIn its application to the State of Gujarat, amendment in the section is the same as made by Born. Acts 6 of 1949, Section 2 and 27 of 1958, Section 4(2). - Act 11 of 1960, Section 87 and Guj. A.L. (8th Am.) 0., 1961 (1-5-1960).MAHARASHTRAIn sub-section (1), after the word "objects" add the words "or[for purchasing house sites or for erecting] [ Substituted for the words 'for erecting' by Maha. Act 38 of 1965, Section 2 (4-9-1965).], rebuilding or repairing houses" - Bombay Acts 6 of 1949, Section 2 (11-4-1949) and 27 of 1958, Section 4(2).TAMIL NADUIn sub-section (1) after the words "the relief of distress" insert the words "or indebtedness" - Madras Act 16 of 1935, Section 2 (29-10-1935).UTTAR PRADESHIn sub-section (1)(a) Omit the words "or, in a State ............the control of the State Government." - U.P. Act 12 of 1922,S.2.(b) after the words "the relief of distress" insert the words "the payment of existing debt."(c) at the end of sub-section (1) after the words "agricultural objects" add the words "including the purchase of rights in agricultural land" - U.P. Act 12 of 1934, Sections 3 and 4 (19-1-1935).(d) between the words "agricultural" and "objects" insert the words "and fruit growing" - U.P. Act 12 of 1946, Section 2 (3-4-1948).UNION TERRITORY (Dadra and Nagar Haveli)Same as in Gujarat, with modifications noted under Section 4 - See G.S.R. 1638, Gazette of India, 8-12-1962, Pt. II, Section 3(1), p. 1982.