Section 4(3) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(3)The ceiling of a Co-operative Farming Society shall be the aggregate of the ceilings of its individual members or their families under subs-section (1) above:Provided that lands held outside the society by a member of a co- operative society or any member of his family shall also be taken into account for determining his ceiling.
