Section 41A(6) in The M.P. Co-Operative Societies Act, 1960
(6)Nothing in the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960) shall apply to a society acquiring land under sub-section (1) and holding such land till such time as the society is in a position to sell the land in the manner provided in this section or otherwise, at a price which is adequate to cover its dues.]
