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Land Improvement Loans Act, 1883 5.Mode of dealing with applications for loans.:- When an application
for a loan is made under this Act, the officer to whom the application is made
may , if it is in his opinion expedient that public notice be given of the
Application, publish a notice, in such manner as the State Government may, from
time to time, direct, calling upon all persons objecting to the loan to appear
before him at a time and place fixed therein and submit their objections. Provided that, when the question raised by an objection is, in the opinion of the officer, one of such a nature that it cannot be satisfactorily decided except be a Civil Court, he shall postpone his proceedings on the application until the question has been so decided.    |
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