Section 44B in The Bihar Co-operative Societies Act, 1935
44B. Applications of Chapter to Land Development Banks.
- The provisions of this Chapter shall apply to Land Development Banks advancing loans for all or any of the purposes herein enumerated, that is to say-(i)land improvement and productive purposes;(ii)the redemption of mortgages on lands;(iii)the redemption of mortgages on other valuable immovable property subject to such conditions as may be prescribed;(iv)the liquidation of debts of agriculturists subject to such restrictions as may be prescribed;(v)the purchase or acquisition of title to agricultural lands by tenants; or(vi)the erection, re-building or repairing of houses for agricultural purposes.Explanation. - "Land improvement and productive purposes' means any work, construction or activity which adds to the productivity of the land, and, in particular, includes the following, that is to say:-(a)construction and repair of wells (including tube-well, tanks and other works) for the storage, 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 work;(c)preparation of land for irrigation;(d)drainage, reclamation from river 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)banding and similar improvements;(f)reclamation, clearance and enclosure of 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-house, cattle sheds and sheds for processing of agricultural produce at any stage;(l)purchase of machinery for crushing sugarcane, manufacturing gur or Khandsari sugar or sugar;(m)purchase of land for consolidation of holdings;(n)digging canals;(nn)the establishment of poultry, fishery, dairy, piggery and sheep preparing, etc. and(o)such other purposes as the State Government may, from time to time, by notification in the official Gazette declare to be improvement or productive purpose for the purposes of this Chapter.
