Section 2 in The Punjab Co-operative Land Mortgage Banks Act, 1957
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"Board" means the board of directors of the State Bank ;(b)"Committee" means, in relation to a Primary Land Mortgage Bank, the governing body of the Bank to whom the management of its affairs is entrusted;(c)"Land" shall have the meaning assigned to it in clause (1) of section 4 of the Punjab Tenancy Act, 1887 (No. 17 of 1887);(d)"Mortgage Bank" means a Primary Land Mortgage Bank or State Bank registered or deemed to be registered under the [Punjab Co-operative Societies Act, 1954,] [Now Punjab Co-operative Societies Act, 1961.](e)"prescribed" means prescribed by rules made under this Act;(f)"Primary Land Mortgage Bank" means a Co-operative Land Mortgage Bank registered or deemed to be registered under [the Punjab Co-operative Societies Act, 1954,] [Now Punjab Co-operative Societies Act, 1961.] and affiliated as a member to the State Bank;(g)"Registrar" means the person appointed by the State Government to be Registrar of Co-operative Societies for the State of Punjab, or any person appointed by the State Government to assist the Registrar, under section 3 of the [Punjab Co- operative Societies Act, 1954] [Now Punjab Co-operative Societies Act, 1961.];(h)"the State Bank" means the Punjab State Co-operative Land Mortgage Bank Limited to be established for the purposes of this Act;(i)"Trustee" means the trustee referred to in section 3.
