Section 135N in The Bombay Land Revenue Code, 1879
135N. Agriculturist pass-book to accompany application for financial assistance.
- No bank shall entertain an application by an agriculturist for grant of financial assistance unless such an application is accompanied by his agriculturist passbook.Explanation. - In this section [and section 135 O, and 135R] [These words, figures, and letters were substituted for the words, figures, and letters 'and section 135 O' by Gujarat 9 of 1995, section 5(1) (w.e.f. 23-07-1997).], the expression "bank" means-(i)a banking company as defined in the Banking Regulation Act, 1949; (X of 1949).(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (XXIII of 1955);(iii)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (XXXIII of 1959);(iv)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (V of 1970) [ or the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980)] [These words, brackets and figures were inserted, by Gujarat 9 of 1995, section 5(2) (w.e.f. 23-07 1997).].(v)any banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 (X of 1949);(vi)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (X of 1963);(vii)any Agro-Industries Corporation;(viii)the Agricultural Finance Corporation Limited, a company incorporated under the Companies Act, 1956 (1 of 1956);(ix)a co-opcrative bank;(ixa)[ a co-operative society registered under the Gujarat Co-operative Societies Act, 1961 (Gujarat 10 of 1962); [Clauses (ixa) and (ixb) were inserted, by Gujarat 9 of 1995, section 5 (3) (w.e.f. 23-07-1997).](ixb)a panehayat constituted under the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993).](x)any other financial institution notified by the State Government in the Official Gazette as a bank, for the purposes of this Act.
