46. [Transfer of lands on dissolution of Co-operative Farming Society. [Effect from 17.1.1977, vide Notification No. 158L Ref/2A-26/76, dated 14.1.1977.]
When a Co-operative Farming Society is wound up or dissolved, the prescribed authority shall allot to its members, in such manner and subject to such rules as may be prescribed, all the lands vested in the society and rules may provide for equitable allotment of lands to the members having regard to the area and the quality of lands belonging to them before the vesting of such lands in the society.]
