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Union of India - Subsection
Section 4(2) in Agriculturist's Loans Act, 1884
| 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. |