Section 298 in The U.P. Co-operative Societies Rules, 1968
298.
Where a co-operative farming society intends to purchase culturable land adjoining the farm of the society from person other than a member of the society, it may do so at a price agreed upon between the society and the land-holder concerned:Provided that where the price mutually agreed upon between the society and the said land-holder exceeds the amount calculated in the manner provided in sub-rule (1) of Rule 297, sanction of the Registrar prior to the purchase shall be necessary.
