Section 3(b) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(b)'bank' means a banking company as defined in section 5 of the Banking Regulation Act, 1949, (Central Act 10 of 1949). and includes the State Bank in India, constituted by the State Bank of India Act, 1955, (Central Act 23 of 1955). a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959, (Central Act 38 of 1959). and a corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970, (Central Act 5 of 1970). and such other financial institution owned, controlled or managed by a State Government or the Central Government as may be notified in this behalf by the Government;
