The Agriculturists Loans (Extension to United Khasi-Jaintia Hills District) Act, 1963

ASSAM ACT No .X III OF 1963
THE AG RIC UL TURIS TS’  LOA NS (EXTEN SION IO  UNITED' 
KH ASI-JA INT IA HILL S DIS TRI CT)  ACT, 196 3
(As passed by the Assembly)
(R ec ei ve d t he ass en t o f th e G ov er no r on  th e 30 th A pr il 1963 )
[Pub lished in the  Assam Ga zel le Extraord ina ry, dated  the  2nd May 1953]
An
Act
to extend the provisions of the Agriculturists’  Loans Act, 1884, to certain  
areas of the United Khasi-Jaintia Hills District.
Preamble. WH ERE AS the Agric ulturists’ Loans Act, 1884, is Central Act 
not in force in the areas known as the Khas i States 
immediately before the commencement of the Consti­
tution of India, which now form part of the United 
Khasi-Ja intia  Hills District, hereinafter called the 
“said areas” ;
AND WHERE AS it is expedient to bring the said 
Act into force in the said areas :
It is hereby enacted in the Four teenth Yea r of the 
Repu blic of India as follows :—
Short title, l.  (l ) This Act may be called the Agricu lturists’ 
extent and  Loans (Extension to United Khasi-Ja intia  Hills Dis- 
m e “ “e n c e‘  ^ t )  A c t -  196 3.
(2) It extends to the said areas.
(3) It shall come into force at once.
Applic atio n 
of  th e Agri­
culturists’ 
Loans Act,  
188 4.
2. All the provisions of the Agricu lturists’ Lo-a ns 
Act, 1884, as amended from  time to time, shall apply 
to the said areas.
Price 0.05 nP.
Central Act 
N o. X II  cf  
1884,
AGP No. 15/63 (Leg .)—522— 15-6-63.
 

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