Section 2 in The Karnataka Agricultural Credit Pass Book Act, 1984
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"agriculture" includes making land fit for cultivation, cultivation of land, improvement of land including development of sources of irrigation, raising and harvesting of crops and such other prescribed activities as are generally carried on by agriculturists;(b)"agriculturist" means a person who is engaged in agriculture;(c)"bank" means a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949) and includes,-(i)***(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(iv)National Bank for Agricultural and Rural Development constituted under the National Bank for Agricultural and Rural Development Act, 1981 (Central Act 61 of 1981);(v)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(vi)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (Central Act 40 of 1980);(vii)Regional Rural Bank constituted under the Regional Rural Banks Act, 1976 (Central Act 1 of 1976);(viii)the Karnataka Agro-Industries Corporation, a company incorporated under the Companies Act, 1956 (Central Act 1 of 1956);(ix)Agricultural Finance Corporation Limited, a company incorporated under Companies Act, 1956 (Central Act 1 of 1956);(x)any other financial institution which may be notified in this behalf by the State Government; and(xi)a Co-operative Society;(d)"Co-operative Society" means a Co-opeative society registered or deemed to be registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959), the object of which is to provide financial assistance to its members, and includes a Co-operative Agriculture and Rural Development Bank;(e)"financial assistance" means an assistance by way of loans, advances, guarantee or otherwise for the purposes of agriculture;(f)"land" means land used for the purposes of agriculture and any purpose subservient thereto and which is assessed by the Government to land revenue but not being land appurtenant to any residential building situate within the local limits of a corporation, municipality or notified area;(g)"pass book" means an agricultural credit pass book issued under section 4;(h)"revenue officer" means a Tahsildar or any other officer appointed by the State Government for the purposes of this Act; and(i)"Sub-registrar" shall have the meaning assigned to it in the Registration Act, 1908 (Central Act 16 of 1908).
