Section 96 in The Tamil Nadu Co-Operative Societies Act, 1983
96. Agreement between the joint farming society and its members in respect of lands.
- A joint farming society may require any of its members to pool his lands for the purpose of cultivation by the joint farming society on a joint basis and tor that purpose to place those lands at the disposal of the joint farming society for such period not being less than live years as may be agreed upon by the joint farming society and such member.
