Section 115(a) in The Tripura Co-operative Societies Act, 1974
(a)co-operative land development banks advancing loans other than short term loans for the purposes of-(i)land improvement and productive purposes,(ii)the erection, re-building or repairing of houses for agricultural purposes,(iii)purchase of agricultural lands by the agriculturists in order to constitute a basic holding.(iv)redemption of old debts, and(v)any other purposes as may be prescribed by the Registrar with the approval of the State Government in this behalf;
