Section 2(ii) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(ii)'Co-operative Society' means a society registered under the Rajasthan Co-operative Society Act 1965 (Act No. 13 of 1965) and the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) and having a provision in bye laws which permit holding of land for forest development.
