Section 26(1) in The Orissa Co-operative Societies Act, 1962
(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.
