Section 117 in The Maharashtra Co-Operative Societies Act, 1960
117. Powers of [a Co-operative Agriculture and Rural Multipurpose Development Banks] [These words were substituted for the words 'an Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] to advance loans and to hold lands.
- Subject to the provisions of this Act and the rules made thereunder, it shall be competent for the [a Co-operative Agriculture and Rural Multipurpose Development Banks] [These words were substituted for the words 'an Agriculture and Rural Development Bank', by Maharashtra 41 of 2005, (w.e.f 25-8-2005), Section 8.] to advance loans for the purposes referred to in section 111, and hold lands [or dwelling houses in rural area] [These words were inserted by Maharashtra 5 of 1990, Section 8.] the possession of which is transferred to them under the provisions of this Chapter.
