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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1)(i) in Karnataka Co-Operative Societies Act, 1959

(i)any person who makes an application to a co-operative society of which he is a member for a loan shall, if he owns any land, or holds any land as a tenant make a declaration in the prescribed form. Such declaration shall state that the applicant thereby creates a charge on the land owned by him or on his interest in the land held by him as tenant and specified therein for the payment of the amount of the loan which the society may make to the member in pursuance of the application and for all future advances, if any, required by him which the society may make to the member as such member subject to such maximum as may be determined by the society together with interest on such amount of the loan and advances;