Section 2(d) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(d)["Agriculture and Rural] [Clause '(aa)' and '(dd)' added and for the words 'Land Development Bank' and 'Primary Land Development Bank' the words 'Agriculture and Rural Development Bank' and Primary Agriculture and Rural Development Bank' substituted vide Act No. 16 of 1987, w.e.f. 16-11-87.] Development Bank" means a [Co-operative Agricultural and Rural Development Bank] registered under the Himachal Pradesh Co-operative Societies Act, 1968 (3 of 1969) and affiliated as a member of the, State Bank;(dd)[ "mortgage" means a security by way of mortgage for the payment of any definite and certain sum of money advanced or lent at the time, or previously due or owing, or forborne to be paid, being payable or for the repayment of money to be thereafter lent, advanced or paid, or which may become due upon on a current account, together with any sum already advanced or due, or without, as the case may be, and includes any charge or lien on any property for securing money or money's worth; and] [Clause '(aa)' and '(dd)' added and for the words 'Land Development Bank' and 'Primary Land Development Bank' the words 'Agriculture and Rural Development Bank' and Primary Agriculture and Rural Development Bank' substituted vide Act No. 16 of 1987, w.e.f. 16-11-87.]
