Section 2 in Land Improvement Loans (Tamil Nadu Amendment) Act, 1964
2. Amendment of section 7, Central Act XIX of 1883.
- In the proviso to sub-section (1) of section 7 of the Land Improvement Loans Act, 1883 (Central Act XIX of 1883), after the words "Provided that", the words, figures and brackets "subject to the provisions of section 28 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Co-operative Land Mortgage Banks Act, 1934, (Tamil Nadu Act X of 1934)] [Now the Tamil Nadu Co-operative Land Development Banks Act, 1934.] and sub-section (5) of section 32 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Co-operative Societies Act, 1961 ([Tamil Nadu] [Now, the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).] Act 53 of 1961)] shall be inserted.
