- Every application under Section 67 or 70 shall be accompanied by a copy of the proposed bye-laws of the Co-operative Farm and such bye-laws shall be deemed to be the bye-laws required to be filled under the provisions of [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [Substituted for the short title by Andhra Pradesh Act 9 of 1961.]
