1. The Act has been amended in its application to the State of Madhya Pradesh by the C. P. and Berar Land Improvement Loans (Amendment) Act 1949 (C. P. and B. 55 of 1949 ) to Bombay by Bom. Act 27 of 1958, to U. P. by U. P. Act 42 of 1958 and to state of Haryana by Haryana Act 26 of 1971. The Act has been extended to-- Madhya Pradesh by M. P. Act 23 of 1958; Hyderabad and Saurashtra area of the State of Bombay by Bombay Act 27 of 1958; Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch.; and the whole of the union territory of Lakshadweep by Reg. 8 of 1965, s. 3 and Sch. (w. e. f. 1- 10- 1967 ).: The Act has been rep. in its application to-- Bellary District by Mysore Act 14 of 1955; Malabar District in the State of Karala by Kerala Act 27 of 1961. Instruments executed by persons taking loans, or by their sureties, as security for the repayment of such loans, are exempted from stamp- duty-- see the Indian Stamp Act, 1899 (2 of 1899 ), Sch. I, Art. 40, exemption (1), and notification under s. 9.

2. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Part B States". 3 Subs. ibid., for" a Part A State or a Part C State". 4 The words" with the previous sanction of the G. G. in C." rep. by Act 8 of 1906, s. 2.