Section 11(1) in The Land Improvement Loans Act, 1883
(1)where the improvement consists of the reclamation of waste- land or of the irrigation of land assessed at unirrigated rates, the increase may be so taken into account after the expiration of such period as may be fixed by rules to be framed by the State Government. [ - ] [The words 'with the approval of the Governor-General is Council' repealed by Act 8 of 1906, section 5.]
