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Assam act 013 of 1963 : The Agriculturists Loans (Extension to United Khasi-Jaintia Hills District) Act, 1963

ASSAM ACT No .X III OF 1963

THE AG RIC ULTURIS TS’ LOA NS (EXTEN SION IO UNITED' KHASI-JA INT IA HILL S DIS TRICT) ACT, 1963

(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 Gazelle 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. WHERE AS the Agriculturi sts’ Loans Act, 1884, is Central Act not in force in the areas known as the Khas i States immediately before the commencement of the Cons ti­ tution of India, which now form part of the United Khasi-Ja intia Hills Distr ict, 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 teen th Yea r of the Republic of India as follows :—

Short title, l. (l ) This Act may be called the Agricu lturis ts’ extent and Loans (Extension to United Khasi-Ja intia Hills Dis- me“ “ e n c e ‘ ^ t ) A c t - 1963.

(2) It extends to the said areas.

(3) It shall come into force at once.

Applic atio n of th e Agri­ culturis ts’ Loans Act, 1884.

2. All the provisions of the Agricu lturis ts’ Lo-ans 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.