Section 60(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)The purchase price or the value of encumbrance due to a private trust or endowment or a minor or a person suffering from any legal disability, or a limited owner, shall be deposited either in Savings Security Schemes or in the State Bank of India or the State Bank of Travancore [or in the Treasury Savings Bank] [Added by SRO No. 760/73 dated 29/11/1973. published In K.G, Extraordinary No 1342 dated 17/12/1973.], or in any "co-operative bank" as defined in clause (b)-(ii) of Section 2 of the Reserve Bank of India Act, 1934 and which is entitled to carry on the business of "banking" as defined in clause (b) of Section 5 of the Banking Regulation Act, 1949 (as applicable to Co-operative Societies.
