Section 4(1) in The Land Improvement Loans Act, 1883
(1)Subject to such rules as may be made under section 10, loans may be granted under this Act by such officer as may from time to time, be empowered in this behalf by the [State Government] [Substituted by Government of India (Adaptation of Indian Laws) Order, 1937 and Adaptation of Laws Order, 1950, for 'Local Government'.] for the purposes of making any improvement, to any person having a right to make that improvement, or, with the consent of that person, to any other person.
