Section 84 in The U.P. Co-operative Societies Act, 1965
84. Consolidation of land held by a co-operative farming society.
(1)It shall be the duty of every co-operative farming society to take steps for the consolidation of land held by it.(2)A co-operative farming society may make an application containing such particulars as may be prescribed to the Assistant Collector-in-charge of the sub-division for consolidation of the land held by it.(3)The Assistant Collector shall, unless for reasons to be recorded he considers it inexpedient, pass an order for the consolidation of the land and may, for such purpose, direct exchange of land within the circle.(4)In directing exchange of the land, the Assistant Collector shall, as far as possible, order land to be given in exchange approximately equal in value to the land taken in exchange; and, where there is a difference in the value, he shall direct payment of compensation in cash.(5)When exchange of land is directed under sub-section (3), the co-operative farming society, its members and the persons whose land is exchanged shall have the same rights in the land received in exchange as they had in the land given in exchange.(6)An appeal shall lie to the Commissioner, from every order of the Assistant Collector under the section.
