Section 84(a) in Rajasthan Co-operative Societies Act, 1965
(a)co-operative banks advancing loans, other than short term and medium term loans, for the purposes herein enumerated, (hereinafter referred to as "Land Development Banks"), that is to say-(i)land improvement and productive purposes;(ii)the erection, rebuilding or repairing of houses for agricultural purposes;(iii)the purchase or acquisition of title to agricultural lands by tenants or agriculturists under the Rajasthan Tenancy Act, 1955; or(iv)the liquidation of debts under the Rajasthan Relief of Agricultural Indebtedness Act, 1957 or any corresponding law for the time being in force in an}' part of the State; or(v)for the development of animal husbandry;
