Section 2(3A) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(3A)[ "Co-operative Society" means a co-operative society registered or deemed to be registered under the [Maharashtra Co-operative Societies Act, 1960] [This clause was inserted by Bombay 69 of 1953, Section 2.] ];[* * * * *] [The portion from 'or that Act' to 'region of the State;' was omitted by the Maharashtra Adaptation of Laws (State and Concurrent' Subjects) Order, 1960.]
