Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY NON-AGRICULTURISTS LOANS ACT, 1928 3 of 1928 [30th March, 1928] CONTENTS 1. Short title 2. Extent 3. Purpose for which loans may be granted 4 . Loans already granted to be deemed to have been granted under Act 5. Recovery of loans 6. Power to make rules 7. Repeals and Savings BOMBAY NON-AGRICULTURISTS LOANS ACT, 1928 3 of 1928 [30th March, 1928] An Act to provide for the grant of loans by Government to non agriculturists for certain purposes 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 purposes and for the recovery of such loans in manner hereinafter appearing: It is hereby enacted as follows :- 1. Short title :- This Act may be called "The Bombay Non-Agriculturists'Loans Act, 1928 ". 2. Extent :- This Act shall extend to the whole of the State of Maharashtra. 3. Purpose for which loans may be granted :- Subject to such rules as may be under section 6, loans may be granted under this Act [for erecting, rebuilding or repairing houses, for building or repairing boats] or for the relief of distress of any person to whom a loan under the [Agriculturists' Loans Act, 1884, cannot be granted. 4. Loans already granted to be deemed to have been granted under Act :- All loans granted after the lst day of August 1927, to such persons as are referred to in section 3 for the purpose mentioned therein shall be deemed to be loans granted under this Act: 5. Recovery of loans :- * All loans granted or deemed to have been granted under this Act, together with all interest (if any) chargeable thereon, and costs (if any) incurred in making or recovering the same shall be recoverable at the direction of the Collector in any one or more of the following modes, namely:- (a) from the borrower- as if there were arrears of land revenue due by him; (b) from his surety (if any)- as if there were arrears of land revenue due by him; (c) out of the assets left by a deceased borrower or surety or out of the property comprised in a collateral security (if any)- according to the procedure for the realization of land revenue by the sale of a defaulter's moveable or immovable property other than the land on which that revenue is due; (d) if the loan is for the benefit of a house.; out of such house, - as if it were arrears of land revenue due in respect of the land on which the house stands. Explanation .- In this section "Collector" includes a Deputy Commissioner. 6. Power to make rules :- (1) The [[State] Government] may, from time to time, by notification in the [Official Gazette], make rules to carry out the purpose of this Act. (2) In particular and without prejudice to the generality of the foregoing power such rules may be made for the following matters, namely:- (a) the manner of making applications for loans; (b) the officers by whom loans may be granted: (c) the nature of the security, if any, to be taken for the due application and repayment of the money, the rate of interest at which and the conditions under which the loans may be granted and the manner and term of granting loans; and (d) the installments by which and the mode in which loans shall be repaid. 7. Repeals and Savings :- Omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.