Section 114 in Jammu and Kashmir Co-Operative Societies Act, 1989
114. Definition for purposes of this Chapter.
(a)'Board' means the governing body of House fed.(b)'Committee' means the governing body of Primary Housing Society.(c)'House fed' means Jammu and Kashmir State Co-operative Housing Federation Limited, having its principal object of raising funds and providing loans to Members Primary Co-operative Housing Societies.(d)'Housing Society' means a co-operative society which has its principal object the construction of the houses for its members, of financing or facilitating the construction of houses by its members and includes a Primary House Building Society registered under the Act, and admitted or affiliated as member of the House fed.(e)'Primary Housing Building Society' means a society which engages itself in the construction of houses/flats for its members or advance /loans to its members for construction of houses, and allot sites to its members.(f)'Trustee' means the trustee for holders of debentures and as referred to in section 115 of this Act.
