Section 119(c) in The Maharashtra Co-Operative Societies Act, 1960
(c)that the improvement is one/benefiting the land [or such dwelling house] [These words were inserted by Maharashtra 5 of 1990, Section 7(b).] specified and productive purpose [or for the purpose of dwelling house in rural area] [These words were inserted by Maharashtra 5 of 1990, Section 7(a).], concerns the land [or such dwelling house] [These words were inserted by Maharashtra 5 of 1990, Section 7(b).] offered in security, or any part thereof as may be relevant.
