(Received the assent of the Governor General on the 23rd May, 1879).
An Act to provide for the recovery of certain advances made to Landholders.
PREAMBLE
Whereas it is expedient to provide for the recovery of certain advances made in the territories respectively administered by the Lieutenant-Governors of the North-Western Provinces and the Panj b and the Chief Commissioners of Oudh, the Central Provinces, Assam and Ajmer, for certain purposes other than those specified in the Land Improvement Act, 1871; It is hereby enacted as follows:
This Act may be called The Northern India Takk v Act, 1879;
Commencement. and shall come into force on the first day of July, 1879.
On and from that day, the fifty-second section added to the Panj b Laws Act, 1872, by Act No. XII of 1878 (An Act for the further amendment of the Panj b Laws Act, 1872), shall, except as to advances made before that day, be repealed.
The Local Government may from time to time, with the previous sanction of the Governor General in Council, prescribe rules as to advances to be made to owners and occupiers of arable land, for the relief of distress, the purchase of seed or cattle, or any other purpose not specified in the Land Improvement Act, 1871, but connected with agricultural objects.
All such rules shall be published in the local official Gazette.
Every advance made in accordance with such rules, shall, when it becomes due, be recoverable from the person to whom it was made, or from any person who has become surety for the repayment thereof, as if it was an arrear of land-revenue due by the person to whom the advance was made or by his surety.