Section 2(2a) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(2a)[ "Commissioner" means the Commissioner, Survey Settlements and Land Records;] [Clause (2a) renumbered as clause (2aa) and new clause (2a) Inserted by Act 1 of 1989, w.e.f. 4-3-1989.][ [(2aa)] [Substituted by Act 9 of 1994, w.r.e.f. 31-10-1993.] "Credit agency" means any Banking Company as defined in the Banking Regulation Act, 1949, the State Bank of India and its subsidiaries, a corresponding new bank, a Regional Rural Bank, a Co-operative Bank or Credit Society by whatever name called, Agricultural Development Bank and includes any other agency or individual the main object of which is to lend money;]
