Section 8 in The Local Authorities Loans Act, 1914
8. [ Act to loans existing previous to September, 1871. [Substituted for the original section 8 by A.O., 1937.]
- The remedy mentioned in Section 5, shall be available for the recovery of any money lent by the Secretary of State in Council to any local authority before the fifth day of September, eighteen hundred and seventy-one, and the interest due on such money.]
