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State of Uttar Pradesh - Section

Section 295 in The U.P. Co-operative Societies Rules, 1968

295.

Without prejudice to the provisions of other rules, every co-operative farming society shall, at the close of each co-operative year, submit to the Registrar, if so required by him, the following -
(a)details of the land contributed by members enrolled during the year and of the land otherwise obtained by the society during the year; and
(b)the latest map of the land held by the society.