AGRICULTURISTS' LOANS (EXTENSION TO- UNITED-KHASI-JAINTIA HILLS DISTRICT) ACT, 1963

Preamble - AGRICULTURISTS' LOANS (EXTENSION TO- UNITED-KHASI-JAINTIA HILLS DISTRICT) ACT, 1963

THE AGRICULTURISTS' LOANS (EXTENSION TO- UNITED-KHASI-JAINTIA HILLS DISTRICT) ACT, 1963

[Act No. 13 of 1963]

[30th April, 1963]

PREAMBLE

An Act to extend the provisions of the Agriculturists' Loans Act, 1884, to certain areas of the United Khasi-Jaintia Hills District.

WHEREAS the Agriculturists' Loans Act, 1884 (Central Act No. XII of 1884), is not in force in the 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 District, hereinafter called the "said areas";

AND WHEREAS it is expedient to bring the said Act into force in the said areas:

It is hereby enacted in the Fourteenth Year of the Republic of India as follows:--

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Agriculturists' Loans (Extension to United Khasi-Jaintia Hills District) Act, 1963.

 

(2)     It extends to the said areas.

 

(3)     It shall come into force at once.

Section 2 - Application of the Agriculturists' Loans Act, 1884

All the provisions of the Agriculturists' Loans Act, 1884 (Central Act No.XII of 1884), as amended from time to time, shall apply to the said areas.