Gujarat Non-Agriculturists Loans Act, 1928

The Act was extended to that part of the State of Bombay to which, immediately before the commencement of Bombay 29 of 1958, it did not extend (vide Bombay 29 of 1958, Section 2). For Statement of Objects, see Bombay Government Gazette, 1928, Part V, p. 7; and for proceedings in Council, see Bombay Legislative Council Debates, 1928, Vol. XXII. An Act to provide for the grant of loans by Government to non-agriculturists [for certain purposes] [These words were substituted by Bombay 6 of 1949, Section 3.] and for the recovery of such loans. Whereas it is expedient to provide for the grant of loans by Government to non-agriculturists [for certain purpose] [These words were substituted by Bombay 6 of 1949, Section 3.] and for the recovery of such loans in manner hereinafter appearing: [* * * * * *] [The words beginning with the words 'And whereas' and ending with the words 'passing of this Act' were deleted by Bombay 29 of 1958, Section 3 (1).] It is hereby enacted as follows:

Act number

Act 3 of 1928

Year

1928

Enacted on

30-03-1928

In force from

30 March 1928

Jurisdiction

Gujarat State Act

Subjects

Public Finance

Read the full text of Gujarat Non-Agriculturists Loans Act, 1928 section by section on LawLens.

Official source: India Code