Section 67(a) in Rajasthan Co-operative Societies Act, 2001
(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 agricultural lands by tenants or agriculturists by way of allotment or otherwise under the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955), the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) or the Rajasthan Colonisation Act, 1954 (Act No. 24 of 1954) and rules made thereunder;(iv)the liquidation of debts under the Rajasthan Relief of Agricultural Indebtedness Act, 1957(Act No. 28 of 1957) or any corresponding law for the time being in force in any part of the State;(v)for the development of animal husbandry; .
