Section 47(ii) in Himachal Pradesh Co-Operative Societies Act, 1968
(ii)any person who has taken a loan from a society of which he is a member, before the date of coming into force of this Act, and who owns any land or has interest in any land as a tenant and who has not already made such a declaration before the aforesaid date shall, as soon as possible, thereafter, make a declaration in the form and to the effect referred to in clause (i), and no such person shall, unless and until he has made such declaration, be entitled to exercise any right as a member of the society;
