Section 26(2) in The U.P. Sahkari Gram Vikas Banks Act, 1964
(2)For the purpose of this section the following shall be regarded as purposes binding on members of a joint Hindu family -(a)the improvement of agricultural land or of the methods of cultivation or for financing any other means to raise the productivity of land;(b)the purchase of land; and(c)[ construction of rural dwelling houses for the family.] [Inserted by U.P. Act 16 of 1989, vide Section 12.]
