75. Acquisition of lands of a landholder not joining the Farm:.
- Where any landholder, who holds a holding below the family holding in a village or contiguous villages in which a Co-operative Farm has been registered is unwilling to join the Farm, he shall, on an application made to the Collector in that behalf within three months of the grant of the certificate of registration, be entitled to be paid such compensation on such principles and in such manner as may be prescribed for his interests in the land mentioned in Section 74 and thereupon all his interests in such land shall stand transferred to and be vested in the Co-operative Farm and shall cease to be a member of the Farm.
