Section 83 in The U.P. Co-operative Societies Act, 1965
83. Heirs entitled to become members of the co-operative farming society.
- When a member whose land is held by a co-operative farming society, this, his heirs under the U.P. Zamindari Abolition and Land Reforms Act, 1950, (U.P. Act I of 1951), in respect of such land, shall become members of the society and, if any such heir is a minor or lunatic, his legal guardian or curator, as the case may be, shall act on his behalf as if he were a member himself.
