Section 111(a) in The Maharashtra Co-Operative Societies Act, 1960
(a)any co-operative bank or banks advancing loans other than short term loans, to or through the [CO-Operative Agriculture and Rural Multipurpose Development Banks] [These words were substituted for the words 'Agriculture and Rural Development Bank. 'by Maharashtra 41 of 2065, (w.e.f. 25-8-2005) Section 8.], for the purposes herein enumerated (hereinafter referred to as "the [CO-Operative Agriculture and Rural Multipurpose Development Banks] [These words were substituted for the words 'Agriculture and Rural Development Bank. 'by Maharashtra 41 of 2065, (w.e.f. 25-8-2005) Section 8.]), namely:-(i)agricultural or rural development;(ii)purchase of, or acquisition of title to, agricultural lands by tenants, occupants and assignees under any law for the time being in force;(iii)liquidation of Governmental, Institutional and other secured debts to agriculturists;(iv)[ acquisition, construction, rebuilding or repairing of dwelling houses in rural area;] [Sub-clause (iv) was added by Maharashtra 5 of 1990, Section 3.]
