Section 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 1 [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 2 [the territories to which this Act extends] until such date as the State Government 3 *** 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]

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