198. Matters to be regulated by the by-laws of the farm.
- The following matters may be governed by the bye-laws of the farm-(i)the contribution of land, funds and other property by members, their valuation and adjustment;(ii)the remuneration and wages to be paid to members working on the farm;(iii)the payment of expenses and other dues of the farm;(iV)the distribution of the produce and the profits of the farm;(v)the conduct generally of the affairs of the farm and its working; and(vi)the liquidation of personal debts of members and the regulation of their credit.
