Section 59(1) in Assam Co-Operative Societies Act, 2007
(1)Notwithstanding anything in any other law for the time being in force, a member of a registered society the object of which is to develop cooperative of collective farming, shall not be entitled to transfer his possession or interest in any land held by him under the society except to the society or with the previous approval of the managing body and in accordance with its bye-laws, to a member thereof or to a person who will be admitted as a member of the society.
