Section 114 in The Tamil Nadu Co-Operative Societies Act, 1983
114. Purposes for which loans may be granted.
- A Primary Agriculture and Rural Development Bank or the State [Agriculture and Rural] [Substituted by Section 5 of the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999) which came into force on the 15th December 1999.] Development Bank may grant loans for all or any of the following purposes, namely:-(a)development of agriculture including making land fit for cultivation, improvement of land, development of sources of irrigation;(b)(i)Animal husbandry,(ii)Pisciculture including fish catching,(iii)Apiculture,(iv)Sericulture,and all activities incidental or ancillary thereto;(c)construction of permanent farm houses with storage facilities, cattle sheds, pumpsheds, tractor sheds and sheds for processing of agricultural produce;(d)activities connected with processing, storage, transport and marketing of produce of agriculture, animal husbandry, pisciculture, apiculture and sericulture including farm based industries connected thereto;(e)purchase of tools, implements, machinery and cattle for use in any of the above purposes;(f)the purchase or acquisition of agricultural lands by agriculturists or tenants;(g)such other purposes as the Government may, by notification, specify in this behalf.
