Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 16]

State of Maharashtra - Act

The Agriculturists' Loans Act, 1884

MAHARASHTRA
India

The Agriculturists' Loans Act, 1884

Act 12 of 1884

  • Published on 24 July 1884
  • Not commenced
  • [This is the version of this document from 4 September 1965.]
  • [Note: The original publication document is not available and this content could not be verified.]
  1. [Amended by The Agriculturists Loans (Maharashtra Amendment) Act, 1965 (Act 38 of 1965) on 4 September 1965]
An Act to amend and provide for the extension of the Northern India Takkavi Act, 1879.

1. Short title.

(1)This Act may be called the Agriculturists' Loans Act, 1884 ; and Commencement.
(2)It shall come into force on the first day of August, 1884 .

2. Local extent.

(1)This section 3 extends to the whole of India except the territories which, immediately before the 1st November, 1956 , were comprised in Part B States].
(2)4 The rest of this Act extends in the first instance only to Uttar Pradesh, the Central Provinces, Assam and Delhi and the territories which, immediately before the 1st November, 1956 , were comprised in the States of Bombay, Punjab and Ajmer.]
(3)But any State Government may, from time to time, by notification in the Official Gazette, extend the rest of this Act to the

1. This Act has been amended in-- C. P. and Berar by C. P. and Berar Acts 34 of 1947 and 54 of 1949; Coorg by Coorg Act 3 of 1936; Madras by Madras Act 16 of 1935; Orissa by Orissa Act 6 of 1937; U. P. by U. P. Acts 12 of 1934 and 12 of 1948; and Bombay by Bombay Act 27 of 1958. Repealed in its application to Malabar District of Kerala by Kerala Act 27 of 1961. Extended to the whole Madhya Pradesh by M. P. Act 23 of 1958 (when notified). Extended to the Hyderabad and Saurashtra area of the State of Bombay by Bombay Act 27 of 1958. Extended to Goa, Daman and Diu with modifications, by Reg. 12 of 1962, s. 3 and Sch. This Act as at present in force in the State of Gujarat extended to the Union Territory of Dadra and Nagar Haveli by G. S. R. 1638, dt. 3- 12- 1962. Extended to the whole of the Union territory of Lakshadweep: vide Reg. 8 of 1965, s. 3 and Sch. (w. e. f. 1- 10- 1967 ).

2. Subs. by the Adaptation of laws (No. 2) Order, 1956, for" other Part A States or Part C States". 3 Subs. ibid., for" and section 3 extend to the whole of India except Part B States". 4 Subs., ibid., for the former sub- section (2).

whole or any part of 1 the territories to which this Act extends] under its administration.

3. [ Repeal of Act X of 1879 , and sections 4 and 5 of Act XV of 1880 .] Rep. by the Repealing Act, 1938 (1 of 1938 ), s. 2 and Sch.

4. Power for State Government to make rules.

(1)The State Government 2 or, in a State for which there is a Board of Revenue of Financial Commissioner, such Board or Financial Commissioner, subject to the control of the State Government] may, from time to time, 3 make rules as to loans to be made to owners and occupiers of arable land, for the relief of distress, the purchase of seed or cattle, or any other purpose not specified in the Land Improvement Loans Act, 1883 (19 of 1883 .), but connected with agricultural objects.
(2)All such rules shall be published in the Official Gazette.

5. Recovery of Loans. Every loan made in accordance with such rules, all interest (if any) chargeable thereon, and costs (if any) incurred in making or recovering the same, shall, when they become due, be recoverable from the person to whom the loan was made, or from any person who has become surety for the repayment thereof, as if they were arrears of land- revenue or costs incurred in recovering the same due by the person to whom the loan was made or by his surety.

6. Liability of joint- borrowers as among themselves. When a loan is made under this Act to the members of a village community or to any other persons on such terms that all of them are jointly and severally bound to the Government for the payment of the whole amount payable in respect thereof, and a statement showing the portion of that amount which as among themselves each is bound to contribute is entered upon the order granting the loan and is signed, marked, or sealed by each of them or his agent duly authorized in this behalf and by the officer making the order, that statement shall be conclusive evidence of the portion of that amount which as among themselves each of those persons is bound to contribute.

1. Subs. by the Adaptation of Laws (No. 2) order, 1956, for" the territories". 2 Ins. by Act 4 of 1914, s. 2 and Sch., Pt. I. 3 The words" subject to the control of the G. G. in C." rep. by s. 2 and Sch., ibid., Pt. I.