Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LAND IMPROVEMENT LOANS AND AGRICULTURISTS' LOANS (APPLICATION TO THE STATE OF PONDICHERRY) ORDER, 1956 CONTENTS 1. . 2. . 3. . LAND IMPROVEMENT LOANS AND AGRICULTURISTS' LOANS (APPLICATION TO THE STATE OF PONDICHERRY) ORDER, 1956 In exercise of powers conferred by Sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and of all other powers enabling it in this behalf, the Central Government hereby, makes the following Order, namely - 1. . :- (a) This Order may be called the Land Improvement Loans and Agriculturists' Loans (Application to the State of Pondicherry) Order, 1956 . (b) It shall come into force at once. 2. . :- The provisions of the Land Improvement Loans Act, 1883 (19 of 1883), and Agriculturists' Loans Act, 1884 (12 of 1884) (hereinafter referred to as the saidActs) and the Rules made hereunder by Government of Madras, are hereby applied, to, and shall be in force in, the State of Pondicherry (hereinafter referred to as the said State) subject to- (a) any amendments to which the said Acts are for the time being generally subject in the territories to which they extend; and (b) the subsequent provisions of this Order. 3. . :- Any reference in the said Acts and the Rules made hereunder by the Government of Madras to the State Government or to a law not in force, or to any functionary not in existence, in the said State shall be construed as a reference to the Central Government, or to the corresponding law, if any, in force, or to the corresponding functionary in existence, in the said State, as the case may be: Provided that if any question arises as to whom such corresponding functionary is, the decision of the Central Government thereon shall be final.