Section 5(5) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(5)Where an individual or a member of the family unit is a member of a co-operative society, company or firm the share of such individual or member of a family unit in the land held by such co-operative society, company or firm shall be also included in the holding of the individual or member of the family unit, as the case may be, and for this purpose the share of the land so held shall be deemed to be the extent of the land which would have been allotted to him on a winding up of the co-operative society or company or dissolution of the firm.
