Section 291 in The U.P. Co-operative Societies Rules, 1968
291.
Without prejudice to me provisions of clauses (a) and (b) of Section 78 and in addition to the requirements laid down in the foregoing rules relating to the registration of a society, the application for registration of a co-operative farming society shall be accompanied by -(a)an extract from the record of rights showing the total area with the recorded plot numbers of all land held by each of the applicants desiring to pool land under clause (a) of sub-section (1) of Section 77;(b)a communication in form C.F.-l, in triplicate in connection with the registration of the society showing details of land to be pooled under clause (a) of sub-section (1) of Section 77;(c)two copies of a map of the farm of the proposed society indicating the Khasra number of plots and the boundaries of the farm; and(d)any other documents and particulars as may be required by the Registrar.
