Section 93(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)Nothing in the [Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] fixing a maximum limit of agricultural holding shall apply to the acquisition of land by [Financing Bank/ Primary Agricultural Co-operative Society] [Substituted by Andhra Pradesh Act No. 1 of 1987.] or the [Andhra Pradesh State Co-operative Bank Limited] [Substituted by Andhra Pradesh Act No. 14 of 1994, w.e.f. 30-4-1994.] under sub-section (1).
