1. Short title.—
(1) This Act may be called the Land Improvement Loans Act,
1883.
(2) Local extent. Commencement.—It extends to the whole of India except 2 [the
territories which, immediately before the 1st November, 1956, were comprised in Part B
States], but shall not come into force in any part of 3 [the territories to which this Act
extends] until such date as the State Government 4*** may, by notification in the Official
Gazette, appoint in this behalf.
STATE AMENDMENT
Maharashtra
Extension of Acts no. XIX of 1883 and No. XII of 1884 to Hyderabad and
Saurashtra area of the State of Bombay.—The Land Improvement Loan Act, 1883 and
the Agriculturists’ Loans Act, 1884, (XIX of 1883), are hereby extended to and shall be,
in virtue of such extension, in force in the Hyderabad and Saurashtra area of the State of
Bombay.
[Vide Bombay Act XXVII of 1958, s. 2]
Maharashtra
Consequential and other amendments to Act XIX of 1883.—In section 1, to
sub-section
(2) the following proviso shall be added, namely: --
“
Provided that on the commencement of the Land Improvement Loans and
Agriculturists’ Loans (Extension and Amendment) Act, 1957, this Act shall also
extend to and be in force in, the Hyderabad and Saurashtra areas of the state of
Bombay.”
[Vide Bombay act XXVII of 1958, s. 3]
1. The Act has been amended in its application to the St ate of Madhya Pradesh by the C.P. and Berar
Land Improvement Loans (Amendment) Act, 1949 (C. P. & B. 55 of 1949).
Bombay by Bombay Act 27 of 1958, U.P. by U.P. Act 42 of 1958 and Haryana by Haryana Act 26 of
1971. The Act has been extended to the Hyderabad and Saurasthra area of the State of Bombay by
Bombay Act 27 of 1958.
The Act as at present in force in the State of Gujarat, extended to the Union territory of Dadra and Nagar
Haveli by G.S.R. 1639, dated 3-12-1962. Madhya Pradesh by Madhya Pradesh Act 23 of 1958 (when
notified), to Goa, Daman and Diu with modifications, by Reg. 12 of 1962, s. 3 and Sch. and to the whole of
the Union territory of Lakshadweep by Reg. 8 of 1965, s. 3 and Sch. (w.e.f. 1 -10-1967).
The Act has been repealed in its application to Bellary District by Mysore Act 14 of 1955 and to Malabar District of
Kerala by Kerala Act 27 of 1961.
Instruments executed by persons taking loans, or by their sureties, as security for the repayment of such
loans, are exempted from stamp-duty—see the Indian Stamp Act, 1899 (2 of 1899), Sch. I. Art. 40,
exemption
(1) and notification under s. 9.
2. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for “Part B States”.
3. Subs., ibid., for “a Part A State or a Part C State ”.
4. The words “with the previous sanction of the G. G. in C,” rep. by Act 8 of 1906, s. 2.
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