Section 2(b) in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968
(b)"Co-operative Land Mortgage Bank" means a Co-operative land Mortgage Bank registered as such under the Punjab Co-operative Land Mortgage Banks Act, 1957 (26 of 1957) as in force in the [state of Himachal Pradesh ;] [Substituted for 'Union Territory of Himachal Pradesh' -vide A.O. 1973.](C)["Co-operative Society" means a co-operative Society registered as such under the Himachal Pradesh Co operative Societies Act, 1968;] [The definition of 'Co-operative Society' substituted by ibid.]
