Section 2(p) in Andhra Pradesh Co-Operative Societies Rules, 1964
(p)[ 'benami loan' means a loan sanctioned on an application with forged signature and forged documents and also includes a loan sanctioned, but not disbursed to the person to whom it is sanctioned and in respect of which no demand is issued for payment;] [Added by G.O.Ms. No. 102 (Co-Operative IV), dated 27-2-1986 Vide R.S. to Part H (Ext.), Andhra Pradesh Gazette, dated 10-3-1986).]
