Section 158 in The Gujarat Co-Operative Societies Act, 1961
158. Competency of a member to transfer land or interest therein to society.
- Notwithstanding anything contained in the Transfer of Property Act, 1882 (IV of 1882) and the Indian Registration Act, 1908 (XVI of 1908), it shall be lawful for a member of a Cooperative Farming Society to transfer to the society any land held by him or the whole or part of his interest in any land by an agreement and in such manner as may be prescribed.
