Section 3(b) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(b)'bank' means a banking company as defined in Section 6 of the Banking Regulation Act, 1949, and includes the State Bank of India, constituted by the State Bank of India Act, 1955, a subsidiary bank as defined in State Bank of India (Subsidiary Banks) Act, 1959, and a corresponding new bank defined in the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, and such other financial institution owned, controlled or managed by a State Government or the Central Government as may be notified in this behalf by the Government;
