Section 111(a) in The Manipur Co-operative Societies Act, 1976
(a)co-operative banks advancing loans, other than short 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, re-building or repairing of houses for agricultural purposes,(iii)the purchase or acquisition of title of agricultural land by tenant purchaser or tenants under the Manipur Land Revenue and Land Reforms Act, 1960 and any corresponding law for the time being in force in any part of the State, or(iv)the liquidation of debts under law for the time being in force in any part of the State, and
