Section 2 in Bihar Agricultural and Rural Area Development Agency Act, 1978
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(i)"Command areas of Irrigation Project" means the area notified as such by the State Government.(ii)"Agency" means the Agency notified under section 3.(iii)"Board" means the Board constituted under section 4.(iv)"Adhyaksha of Zila Parishad" means the Adhyaksha as defined in Chapter I of the Bihar Panchayat Samitis and Zila Parishads Act, 1961 (Bihar Act VI of 1962).(v)"Bank" means-(a)a banking company as defined in the Banking Regulation Act, 1949;(b)the State Bank of India constituted under the State Bank of India Act, 1959.(c)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959; and(d)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970.(vi)"Financial Institutions" means financial institution engaged in financing agricultural, animal husbandry, agro-industries and allied activities.(vii)"Financial Year" means the year commencing on the 1st day of April.(viii)"Prescribed" means prescribed by rules made under section 38.(ix)"Rules" means rules made under section 38 by the State Government.(x)"Regulations" means regulations made by the Board under section 39.
