185. Grounds on which Co-operative farm may grant permission to a Bhumidhar member to dispose of his land otherwise than by a will [Section 175 (2)].
(1)The co-operative farm may grant permission to a Bhumidhar member to dispose of his land on any of the following grounds :(i)if he is unable to cultivate the land on account of physical or mental infirmity,(ii)if he was discharged his debts which he cannot do otherwise,(iii)if the intends to take up his residence in a place other than the village in which the farm is situate and from where he will not be able to take part in agricultural operations on the farm,(iv)if he intends to take up some profession other than agriculture, and(v)on any other ground with the consent of two-thirds of the members of the farm.(2)The permission to dispose of the land granted under sub-paragraph (1) may be made conditional upon the transferee becoming the member of the farm. If such a condition is imposed the transferee shall become a member of the farm.(3)If the co-operative farm wishes to purchase the land it shall be entitled to do so at a price agreed upon between the Bhumidhar members of the farm. In the event of dispute the price shall be settled in accordance with the principle laid down in Rule 39 by the Deputy Commissioner whose decision shall be final.
