(1)After making such enquiry as may be prescribed the Registrar shall, unless he is satisfied that it is not in the best interests of all concerned to do so, register the Co-operative Farm under [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [Substituted for the short title by Andhra Pradesh Act 9 of 1961.] and grant a certificate of registration.(2)The Registrar shall cause a copy of the certificate to be forwarded to the Collector for such action as may be prescribed.
