Section 40(3) in Rajasthan Co-operative Societies Act, 2001
(3)The lands pooled by an agreement under sub-section (1), shall after the expiry of the period of the agreements revest in the members, as were before the agreement:[Provided that where the land is allotted or leased or rented by the Government, or a municipal or some other local body or any other organisation of the Government, such land shall be surrendered back to the concerned, where the society has ceased using the land for the purpose for which it was originally allotted or leased or rented.] [Added by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
