Section 2(a) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(a)"Board" means the Board of Directors of the State Bank;(aa)[ "Gehan" means a special charge on movable or immovable property, in favour of the Agriculture and Rural Development Bank or a Primary Agriculture and Rural Development Bank by a mere declaration in writing by the borrowers for securing the payment of money advanced, or to be advanced, by way of loan, which will have all the characteristics of a valid mortgage;] [Clause '(aa)' and '(dd)' added and for the words 'Land Development Bank' and 'Primary Land Development Bank' the words 'Agriculture and Rural Development Bank' and Primary Agriculture and Rural Development Bank' substituted vide Act No. 16 of 1987, w.e.f. 16-11-87.]
