Section 116 in The Gujarat Co-Operative Societies Act, 1961
116. Application of chapter to certain [Land Development Banks] [Substituted for the words 'Land Mortgage Banks' by Gujarat 24 of 1964].
- This chapter shall apply to [Land Development Banks] [Substituted for the words 'Land Mortgage Banks' by Gujarat 24 of 1964] advancing loans, other than short term loans, for the purposes herein enumerated that is to any-(i)[ improvement and development of agriculture and productive purposes;] [Substituted by Gujarat 23 of 1982](ii)the erection, rebuilding or repairing of houses for agricultural purposes;(iii)the purchase or acquisition of title to agricultural lands by tenant purchasers or tenants under the Bombay Tenancy and Agricultural Land Act, 1948 (Bombay LXVII of 1948), or any corresponding law for the time being in force in any part of the State;[***] [Word `or' deleted by Gujarat 23 of 1982](iv)the liquidation of debt under the Bombay Agricultural Debtors Relief Act, 1947 (Bombay XXVIII of 1947), or any corresponding law for the time being in force in any part of the State;(v)[ the purchase of agricultural lands by agriculturists whose agricultural lands have been acquired for any public purpose under the Land Acquisition Act, 1894 or any other law for the time being in force; [Clauses (v), (vi) and (vii) Inserted by Gujarat 23 of 1982](vi)promoting the development of animal husbandry, dairy farming, poultry farming, pisciculture or fishery; or(vii)purchase of shares in a co-operative society engaged in the manufacture of sugar.]Explanation 1 - For the purposes of this section a short term loan means a loan for a duration of less than 18 months.Explanation 2. - [Productive purposes] [Substituted for 'Land improvement and productive purposes' by Gujarat 23 of 1982] means any work, construction or activity which adds to the productivity of the land and, in particular, includes the following, that is to say-(a)construction and repair of wells (including tube wells), tanks, and other works for the storage, supply or distribution of water for the purpose of agriculture, or for the use of men and cattle employed in agriculture;(b)renewal or reconstruction of any of the foregoing works, or alterations therein, or additions thereto;(c)preparation of land for irrigation;(d)drainage, reclamation from rivers or other waters, or protection from floods or from erosion or other damage by water, of land used for agricultural purposes, or waste land which is cultivable;(e)bunding and similar improvements;(f)reclamation, clearance and enclosure or permanent improvement of land for agricultural purposes;(g)horticulture;(h)purchase of oil-engines, pumping sets and electrical motors for any of the purposes mentioned herein;(i)purchase of tractors or other agricultural machinery;(j)increase of the productive capacity of land by addition to it of any special variety of soil;(k)construction of a permanent farm-house, cattle-sheds, and sheds for processing of agricultural produce at any stage;(l)purchase of machinery for crushing sugarcane, manufacturing gur or khandsari or sugar;(m)purchase of land for consolidation of holdings under the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 (Bombay LXII of 1947);(n)such other purposes as the State Government may, from time to time, by notification in the Official Gazette, declare to be [productive purposes] [These words were substituted for the words 'Land improvement or productive purposes' by Gujarat 23 of 1982] for the purpose of this Chapter.
