Section 26 in The Orissa Co-operative Societies Act, 1962
26. Restriction on transfer of possession of and interest in land held under the Society.
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, a member of a Society, the object of which is the reclamation and colonisation of land or the acquisition of land and the leasing out thereof to its members, shall not be entitled to transfer possession of or interest in any land held by him under the Society, to any person except to the Society or with the previous approval of the Society given in accordance with the Bye-Laws to a member thereof or to a person whose application for membership has been accepted by the Society.(2)No land held under a Society specified in Sub-section (1) by a member thereof shall be attachable in any suit or proceeding for the recovery of any debt other than a debt due to the Society or a member thereof.Chapter-IV Management of Societies
