Section 4 in The Nazool Lands (Transfer) Rules, 1956
4. Heads of families to form co-operative societies.
(1)The heads of Scheduled Caste landless families in a village may form themselves into a co- operative society:Provided that the land owning head of a Scheduled caste family may also become a member on surrendering his land to the co-operative society on such terms and conditions as may be mutually agreed upon between him and the co-operative society.(2)Where any dispute arises as to who is the head of the Scheduled caste family, it shall be decided by the Collector of the District.(3)Any person aggrieved by the decision of the Collector under sub-rule (2) may, within fifteen days of the decision appeal to the Commissioner, whose decision shall be final.
