Section 48A(2) in West Bengal Land Reforms Act, 1955
(2)The Registrar may, after such enquiry as he may deem fit, register the society under the West Bengal Co-operative Societies Act, 1973 and grant a certificate, and on such registration the provisions of the West Bengal Co-operative Societies Act, 1973, shall, subject to the special provisions of this Act, apply to such a society and the society may enlist new members in accordance with the rules and bye-laws under the said Act for the time being in force:Provided that the society shall not enlist any person as its member who owns, cultivates or possesses in any capacity agricultural land exceeding [0.4047 hectare] [Inserted by West Bengal Act 50 of 1981, dated 24.3.1985, w.r.e.f. 7.8.1969.] in the aggregate.
