Section 296 in The U.P. Co-operative Societies Rules, 1968
296.
(a)A co-operative farming society may, under the provisions of sub-section (3) of Section 79, grant permission to a bhumidhar member for making any transfer other than testamentary disposition, of the land contributed by him to the society, on any one or more of the grounds mentioned herein below -(i)if he is unable to cultivate land on account of his physical or mental infirmity;(ii)if he has to discharge his debts which he otherwise cannot do and the debt was contracted prior to the contribution of the land to me society by him;(iii)if he intends to take up his residence at a place far away from the place where the farm of the society is situated and from where he will not be able to take part in the agricultural operations on the farm of the society;(iv)if he intends to take up some profession other than agriculture; and(v)on any other ground, with the consent of two-thirds of the members of the society and with the approval of the Registrar:Provided that the permission shall be granted only when the proposed transferee is qualified to become a member of the society and has also applied for such membership.(b)In case the co-operative farming society itself desires to purchase the land of a bhumidhar member desiring to dispose of under sub-rule (a) his land, the society shall be entitled to do so at a price agreed upon between said bhumidhar member and the society:Provided that no land shall be purchased without the prior approval of the Registrar at a price exceeding the amount calculated in the manner laid down under sub-rule (c).(c)The price of the land of the bhumidhar member shall be calculated in the manner laid below:It shall be equal to thirty-five times of the valuation at hereditary rates or seventy times the land revenue payable in respect of such land whichever is greater:Provided that when the land revenue payable is less than the valuation at hereditary rates, an addition of an amount equal to ten times the difference between the valuation and the land revenue shall be made to the amount of the price.
