74. Lands in the holdings below the family holding to be transferred to the farm:.
- Where a Co-operative Farm has been registered under Section 73, all lands comprised in the holdings below the family holding in the village or contiguous villages held by any landholders shall, for so long as the registration of the Co-operative Farm is not cancelled, be deemed to be transferred to and held by the Co-operative Farm which shall thereupon hold such land for the purposes of agriculture or for the development of Cottage Industries.
