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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(2)(a) in The Assam Co-operative Societies Act, 1949

(a)a member who makes an application for a loan to a Co-operative Society of which the majority of the members are agriculturists shall, if he owns any land or has any interest in any land as a tenant, make in such form as may be prescribed a declaration that he thereby creates a charge upon such land or, such interest or such portion thereof, as may be specified in the declaration for securing the repayment of the loan which the society may make to the members on the application and of future loans, if any, that may be made to him, from time to time, by the society together with interest on such loan or loans;