48. [Concession and facilities for a Co-operative Farming Society. [Effect from 17.1.1977, vide Notification No. 158L Ref/2A-26/76, dated 14.1.1977.]
(1) A Co-operative Farming Society established under this Act shall be entitled to such concessions and facilities from the State Government as may be prescribed.(2)Without prejudice to the generality of the foregoing provisions, such concessions and facilities may include(a)such reduction of revenue as Government may allow;(b)free supply of seeds and manure for the first three years and thereafter at concessional rates;(c)free technical advice by the experts of the State Government; (a) financial assistance on such terms and conditions as may be prescribed; and(e)arrangements for better marketing.]
