The LAND IMPROVEMENT LOANS (EXTENSION TO MIZO AND UNITED KHASl-JAINTIA HILLS DISTRICT) ACT, 1963

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ASSAM ACT No.XII OF 1963 -
1 ~-1£ LAND IMPROVEMENT LOANS (EXTENSION TO MIZO AND 
UNITED KHASl-JAINTIA HILLS DISTRICT) ACT, 1963. 
(As passed by the Assembly) 
(Received the assent of the Governor on the 29th April 1963) 
[Published in the Assam Gazette Extraordinary, dated the 2nd May 1963] 
An 
~ Act 
to extend the provisions of the Landi Improvement Loans Act, 1883, to the 
Mizo District and certain areas of the . United Khasi-Jaintia Hills 
District. 
.• 
Preamble WHEREAS the Land Improvement Loarn Act, Ccn~~f Act_ 
1883, is not in force in the Mizo District and the ~~Y.x ot 
areas known as the Khasi States immediately before · 
the commencement of the Constitution of India, which 
now form part of the United -Khasi-Jaintia Hills Dis-
trict, hereinafter called the "said district and areas" ; 
AND WHEREAS it is expedient to bring the said 
Act into force in the said district and areas : 
It is hereby enacted in the Fourteenth Year of the 
Republic of India as follows :-
Sh¥t title, 1. (1) This Act may be called the Land Improve­
extent and ment Loans (Extension to Mizo and United Khasi­
commenC':· Jaintia Hills Districts) Act, 1963. 
ment. 
(2) It extends to the said district and areas. 
(3) It shall come into force at once. 
Application 2. All the provisions of the Land Improvement Central Act 
of Lhc Land Loans Act, 1883, as amended from time !o time, shall fa~;ix of 
ImprovLe- apply to the said district and areas. • ment oans 
Act, 1863. 
Price O·OS nP. 
AGP No.14/63 (Lcg.)-522-15-6-63. 
., 
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