Section 154 in Tamil Nadu Co-operative Societies Rules, 1988
154. Matters to be specified in the agreement with joint farming society.
- The agreement referred to in sub-section (1) of section 97 shall, in addition to the matters mentioned in that sub-section, specify(i)the nature of improvement that may be effected to the lands;(ii)the manner in which the land may be realigned along with the other lands by the removal or alteration of the existing ridges or by the formation of new ridges thereon;(iii)the crop or crops that may be raised on the land; and(iv)the method of cultivation that may be adopted.
