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State of Bihar - Section

Section 44N in The Bihar Co-operative Societies Act, 1935

44N. Powers of Land Development Bank to advance loans and to hold lands.

- Subject to the provisions of this Act and in accordance with the rules made thereunder, it shall be competent for a Land Development Bank to advance loans for the purposes referred to in section 44-B and to hold lands the possession of which is transferred to it under the provisions of this Chapter.