Section 5(1) in The Land Improvement Loans Act, 1883

Central Government Act

(1) 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

1. Cf. the definition in s. 3 (10) of the General Clauses Act, 1897 (10 of 1897 ). 2 The words" with the previous sanction of the G. G. in C." rep. by Act 8 of 1906, s. 2.

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.