Section 79(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)When a co-operative farming society is registered under section 77, all land in the circle held by a member shall be used by the society for any of the purposed mentioned in sub-section (1) of section 77 :Provided that nothing in this sub-section shall apply to any land on which a farm house has been built or to such land, not exceeding one half of an acre in area. Appurtenant of the farm house as the member, at the time of applying for membership of the society, opts to reserve for his personal cultivation:Provided further that where a member of a co-operative farming society has only a share in a joint holding, his share in that holding shall not, unless all the co-shares of that holding are members of society, be deemed to pass into the possession, control and management of the society, unless he gets his share partitioned or he is in separate possession of a part of that holding :Provided also that nothing in this section shall be construed to mean that the interest of the Bhumidhar in the land contributed by him to the co-operative farming society has except as provided in section 82, ceased to vest in him.Explanation. - for the purposes of this section, "land" shall not include Groveland, or land held and used by the Bhumidhar for purposed connected with horticulture, sericulture or animal husbandry which includes piggery, pisciculture and poultry farming, or for the development of any cottage industry subsidiary to any such purpose, but shall include such land as is held by the Bhumidhar for any of the aforesaid purposed if it is also one of the purposed of the society.
