Section 2(12A) in Karnataka Land Reforms Act, 1961
(12A)“financial institution” means,—(i)a banking company as defined in the Banking Regulation Act, 1949;(ii)the State Bank of India constituted under the State Bank of IndiaAct, 1955;(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959;(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970;(v)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance Corporation Act, 1963;(vi)the Karnataka State Agro-Industries Corporation, a company registered under the Companies Act, 1956;(vii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956; and(viii)any other institution notified by the State Government as a financial institution for the purpose of this Act;]1
