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State of Rajasthan - Section

Section 73 in Rajasthan Co-operative Societies Act, 2001

73. Powers of Land Development Banks to advance loans and to hold lands.

-Subject to the provisions of this Act and the rules made thereunder, it shall be competent for a Land Development Bank to advance loans for the purposes referred to in section 67 and to hold lands the possession of which is transferred to it under the provisions of this Chapter.