Section 114(1) in The Manipur Co-operative Societies Act, 1976
(1)With the previous sanction of the State Government and the Trustee, and subject to such terms and conditions as the State Government may impose, the State Land Development Bank may issue debentures of such denominations, for such period and at such rates of interest as it may deem expedient on the security of mortgage or mortgages to be acquired or partly on mortgages held and partly to be acquired, and properties and other assets of the State Land Development Bank.
