Section 85 in Andhra Pradesh Co-Operative Societies Act, 1964
85. Application of chapter to [Financing Bank/Primary Agricultural Co-operative Society] [Omitted by Act No. 1 of 1987.].
- The provisions of this Chapter shall apply to the [Financing Bank/Primary Agricultural Co-operative Society] [Omitted by Act No. 8 of 1992.] advancing loans for the purposes herein enumerated that is to say-(i)land improvement and productive purposes ;(ii)the erection, rebuilding or repairing of houses for agricultural purposes ;(iii)the purchase or acquisition of title to agricultural lands by tenants ; or(iv)the liquidation of debts of agriculturists under the relevant law for the time being in force ;(v)[ the acquisition, construction, rebuilding or repairing of rural dwelling houses.] [Inserted by Act No. 8 of 1992.]Explanation: - Land improvement or productive purpose means any work, construction or activity which adds to the productivity of the land, in particular includes the following, that is to say-(a)construction and repair of wells (including the tube wells), tanks and other works for the storages, 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 special variety of soil ;(k)construction of permanent farm houses, cattle sheds, and sheds for processing of agricultural produce at any stage ;(l)purchase of machinery for crushing sugarcane, manufacturing gur or khandasari or sugar ;(m)such other purposes as the Government may specify from time to time, by notification in the Andhra Pradesh Gazette.
