Section 12 in The Land Improvement Loans Act, 1883
12. [ Certain powers of State Government to be exercisable by Board of Revenue or Financial Commissioner. [Inserted by Act 4 of 1914. The original section 12, was repealed by Act 16 of 1908.]
- The powers conferred on a [State] Government by section 4(1), 5(1) and 10 may, in a [State] [Substituted by adaptation of Laws, Order, 1950, for 'Provincial'.] for which there is a Board of Revenue or a Financial Commissioner, be exercised in the like manner and subject to the like conditions by such Board or Financial Commissioner; as the case may be: provided that rules made by a Board of Revenue or Financial Commissioner shall be subject to the control of the [State] [Substituted by Adaptation of Laws Order, 1950, for 'Provincial'.] Government.]General Notes. - 1. Government of India, Finance and Commerce Department, notification No. 4650, dated 10th September, 1889, clause (12), remits the fees chargeable on applications for loans under the Land Improvement Loans Act XIX of 1883.
