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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Punjab - Subsection

Section 11A(2) in The Punjab Co-operative Land Mortgage Banks Act, 1957

(2)The amount of loan so advanced shall be deemed to be loan advanced by the Mortgage Bank to such landowners and shall be subject to all the terms and conditions on which the Mortgage Bank advances loans to its members for a purpose connected with the improvement of land.