Section 13 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
13. Who can be granted Loans and Advances.
(1)Notwithstanding anything contained in the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961) loans for the purposes mentioned in Section 12 may he granted by the State Development Bank or a District Development Bank to the following :-(a)a Co-operative Society registered under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961); or(b)an individual competent to contract under Section 11 of the Indian Contract Act, 1872 (No. 11 of 1872) ; or(c)a public trust registered under the Madhya Pradesh Public 7 rusts Act, 1951 (No. 30 of 1951); or(d)a Firm, a Company or any other body corporate established or constituted, as the case may be, under any law for the time being in force; or(e)a Society registered under the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973) as may be approved by the State Government in this behalf by general or special order; or(f)a minor acting through a guardian appointed by the Court :Provided that the loan shall be granted to those who are members of the State Development Bank or District Development Banks as provided in the bye-laws.(2)Notwithstanding anything contained in any law for the time being in force. District Development Banks may grant loans to any member of a joint holding in land, only to the extent of his share therein.
