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[Cites 0, Cited by 0] [Section 92(10)] [Section 92] [Entire Act]

State of West Bengal - Subsection

Section 92(10)(f) in West Bengal Co-operative Societies Rules, 2011

(f)In case of a Co-operative society, referred to in foregoing clause, all lands, excluding homesteads, belonging to members thereof and situated within the Samabaya Krishi Kshetra, whether owned by them at the time when they became such members or acquired by them subsequently, shall become property of the society, and no member shall be entitled to hold in his personal capacity in the Samabaya Krishi Kshetra any cultivable land or any land.which can be made cultivable.