Section 4(1) in The Agriculturists Loans Act, 1884
(1)State Government [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] [Inserted by No. 4 of 1914.] may, from time to time [xxx] [The words 'subject to the Control of the G.G. in C' Omitted by No. 4 of 1914] 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 1938), but connected with agricultural objects.
