Section 67 in Rajasthan Co-operative Societies Act, 2001
67. Application of Chapter to Land Development Banks.
- This Chapter shall apply to -(a)co-operative banks advancing loans other than short term and medium term loans, for the purposes herein enumerated, (hereinafter referred to as -"Land Development Banks") that is to say -(i)land improvement and productive purposes;(ii)the erection, rebuilding or repairing of houses for agricultural purposes;(iii)the purchase or acquisition of agricultural lands by tenants or agriculturists by way of allotment or otherwise under the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955), the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) or the Rajasthan Colonisation Act, 1954 (Act No. 24 of 1954) and rules made thereunder;(iv)the liquidation of debts under the Rajasthan Relief of Agricultural Indebtedness Act, 1957(Act No. 28 of 1957) or any corresponding law for the time being in force in any part of the State;(v)for the development of animal husbandry; .(b)any other co-operative bank permitted by the Registrar to function as a Land Development Bank.Explanation. - For the purposes of this section, the expressions -(i)"short term loan" means a loan for the duration of less than eighteen months;(ii)"medium term loan" means a loan granted for a period ranging from eighteen months to five years; and(iii)"land improvement and productive purposes" means any work, construction or activity which adds to the productivity of the land and, in particular, includes the following, that is to say:-(a)construction and repairs of wells (including tubewells), tanks and other works for the storage, supply or distribution of water for the purpose of agriculture, or for the use of men. and cattle employed in agriculture;(b)renewal or reconstruction of any of the foregoing works, or alterations therein, or additions thereto;(c)preparation of land for irrigation;(d)drainage, reclamation from rivers or other water, Or protection from floods or from erosion or other damage by water, of land used for agricultural purposes or waste land which is culturable;(e)bunding and similar improvements;(f)reclamation, clearance and enclosure or permanent improvement of land for agricultural purposes;(g)horticulture;(h)purchase of oil engines, pumping sets and electrical motors for any of the purposes mentioned therein;(i)purchase of tractors or other agricultural machinery;(j)increase of the productive capacity of land by addition to it of special variety of soil;(k)construction of permanent farm-houses, cattle-sheds, and sheds for processing of agricultural produce at any stage;(l)purchase of machinery for crushing sugarcane, manufacturing Gur or Khandsari or Sugar;(m)purchase of land for consolidation of holdings under the Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 (Act No. 24 of 1954); and(n)such other purposes' as the State Government may from time to time, by notification in the Official Gazette, declare to be improvement or productive purposes for the purpose of this Chapter.
