102. Concessions and facilities for the Co-operative Farm.—
(1)A Co-operative Farm shall be entitled to such concessions and facilities as may be prescribed.(2)Without prejudice to the generality of the foregoing provision, the prescribed concessions and facilities may include,—(a)reduction of land revenue;(b)reduction of or exemption from agricultural income tax;(c)free technical advice from experts employed by the Government;(d)financial aid and grant of subsidies and loans with or without interest; and(e)priority in irrigation from State irrigation works.(3)For purposes of this section, Co-operative Farm shall be deemed to include a co-operative society registered before the appointed day under the law relating to registration of co-operative societies, as a co-operative farming society.
