Section 4 in Rajasthan Agricultural Loans Act, 1956
4. Purposes for which loans may be granted under this Act.
- Subject to such rules as may be made under section II, 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(1)to any person having a right to make an improvement or, with his consent, to any other person for the purpose of making such improvement; and(2)to landholders and tenants of land (a)for the purchase of seed, manure, fodder, cattle, agricultural implements of Persian wheels, or(b)for the relief of distress, or(c)for any other purpose connected with agricultural objects including the purchase of rights in land, or for any other work connected with cattle breeding which adds materially to the occupation of cattle breeding.
