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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Uttar Pradesh - Subsection

Section 82(2) in The U.P. Co-operative Societies Act, 1965

(2)Any land received back under sub-section (1) by the outgoing member shall be held by him in the same right in which the land contributed by him to the society was held immediately before the cessation of his membership of the society, and the society or any other member, as the case may be, shall have the same rights in the land, if any, retained in exchange of the land given to the outgoing member under sub-section (1), as it or he had in the land so given anything to the contrary contained in Section 161 of the U.P. Zamindari Abolition and Land Reforms Act, 1950, notwithstanding.