Section 39(g) in Uttarakhand Co-Operative Societies Act, 2003
(g)if such debt or demand is due in respect of any loan of Rs. 500/- or more for reclaiming or protecting land or for effecting improvement on land or for preparation of land for orchard or plantation or for purchase of cattle, agricultural implements, machinery, upon the land so sought to be reclaimed, protected improved or prepared, or upon the land for the use of which the implements or machinery are sought to be purchased and in case of purchase of cattle, upon any land of the borrower :
