Section 4A(2) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(2)The Registrar may issue orders on his own motion for conversion of a society registered under this Act into a society registered under the Telangana Co-operative Societies Act, if it is found that,-(a)the society is in possession of land provided by the Government (either free of cost or at concession rate or at Market rate);(b)the society is in possession of share capital or grants or concessions provided by the Government.
