Section 39(b) in The Assam State Co-operative Agriculture and Rural Development Bank Limited
(b)The total amount of loan due from the individual member of the Bank, unless secured by Government guarantee, shall not any time exceed-(i)Twenty times of the paid up value of the share held by such member; and ;(ii)Fifty per cent of the estimated market Value of the lands and property secured by one or more mortgages. It shall be competent to the Board to raise the above loan limit on such collateral security as the Board may decide from time to time. Further the loan given to an individual member of the Bank on the mortgage of land shall not exceed ¾ th of the estimated net income from that land during the period of the loan.
