Section 6(3) in The Land Improvement Loans Act, 1883
(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 [* * *] [The words 'and Governor-General in Council' repealed by Act 8 of 1906, section 3.], in making [* * *] [The words 'and sanctioning' repealed by Act 8 of 1906, section 3.], the rules fixing the period shall, in considering whether the period should extend to thirty-five years, or whether it should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.
