Section 6(1) in The Land Improvement Loans Act, 1883
(1)Every loan granted under this Act shall be made repayable by instalments (in the form of an annuity or otherwise) within such period from the date of the actual advance of the loan, or, when the loan is advanced in instalments [from the date of the advance of the last instalment actually paid] [These words were substituted for the words 'from the date of the actual advance of the last instalment' by section 2 of the Land Improvement Loans (Amendment) Act, 1899 (18 to 1899) and are by that enactment to be deemed to have been substituted with effect from the commencement of Act 19 of 1833.] as may from time to time, be fixed by the rules made under this Act.
