Section 2(j) in The Chhattisgarh Co-Operative Societies Act, 1960
(j)"Farming Society" means a society formed with the object of promoting development of land and better methods of cultivation, and includes a better farming society, tenant farming society, collective farming society, joint farming society, irrigation society and a crop protection society;(jj)[ "State Co-operative Election Commission" means a Commission referred to in Section 50-B of this Act, which shall be the authority or body for the purpose of superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society under Article 243Z,K of the Constirution of India.] [Substituted by C.G. Act No. 2 of 2015, dated 31.12.2014.]
