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AGRICULTURISTS' LOANS (ORISSA AMENDMENT) ACT, 1937
AGRICULTURISTS’ LOANS (ORISSA AMENDMENT) ACT, 1937
[For Statement of Objects and Reasons, see Orissa Gazette, dated the 24th September, 1937, Part XI, p. 49 and for Proceedings in the Assembly, see Proceedings of the Orissa Legislative Assembly, dated the 7th September, 1937, pp. 215-220.]
(Orissa Act, VI of 1937) [30th October, 1937]
An Act to amend the Agriculturists’ Loans Act, 1884, in its application to the [Substituted vide Adaptation of Laws Order, 1950.][State] of Orissa for a certain purpose
Whereas it is expedient to amend the Agriculturists’ Loans Act, 1884 (XII of 1884) in its application to the [State] of Orissa, for the purpose hereinafter appearing:
It is hereby enacted as follows:
1. Short title and commencement- (1) This Act, may be called the Agriculturists’ Loans (Orissa. Amendment) Act, 1937.
(2) It shall come into force at once.
2. Amendment of Section 4 of Act XII of 1884 - In Sub-section (1) of Section 4 of the Agriculturists’ Loans Act, 1884 (XII of 1884) after the words “the relief of distress”, the words “of indebtedness” shall be inserted.
3. Repeal of Madras Act, XVI of 1935.- The Agriculturists’ Loans (Madras Amendment) Act. 1935 (Madras Act, XVI of 1935) in its application to the State of Orissa is hereby repealed.
