Section 12 in The Land Improvement Loans Act, 1883
12. [ Certain powers of State Government to be exercisable by Board of Revenue or Financial Commissioner.] [Inserted by Act 4 of 1914. The original section 12 was repealed by Act 16 of 1908.]
- The powers conferred on a State Government by sections 4(1), 5(1) and 10 may, in a State for which there is a Board of Revenue or a Financial Commissioner, be exercised in the like manner and subject to the like conditions by such Board or Financial Commissioner; as the case may be : provided that rules made by a Board of Revenue or Financial Commissioner shall be subject to the control of the State Government.General Notes. - 1. Government of India, Finance and Commerce Department, notification No. 4650, dated 10.9.1889, clause (12), remits the fees chargeable on applications for loans under the Land Improvement Loans Act XIX of 1883.
