70. Formation of a Co-operative Farm of holdings below the family holding:.
- If not less than two-thirds of the total number of landholders holding rights in holdings below the family holdings in a village or contiguous villages and holding between them not less than two-thirds of the aggregate area comprised in all such holdings below the family holdings in the village or contiguous villages, apply jointly to the Collector in the prescribed form for the establishment of Co-operative Farm, the Collector shall, by notice require all the landholders holding the remainder of such holdings below the family holding in the village or contiguous villages to show cause why a Co-operative Farm comprising all the lands included in all the holdings below the family holdings in the village or contiguous villages be not established and constituted.
