Section 79(3) in The U.P. Co-operative Societies Act, 1965
(3)Every member of the co-operative farming society who is bhumidhar of any land contributed by him to the co-operative farming society may, subject to the provisions contained in section 169 of the U.P. Zamindari Abolition and land Reforms Act, 1950, make a testamentary disposition of such land, and with the permission of the co-operative farming society, any other the position.
