Section 94 in Tamil Nadu State Housing Board Act, 1961
94. Payments to survivors of joint payees.
- When any debenture or security issued or granted under this Act is payable to two or more persons jointly, and either or any of them dies, then notwithstanding anything contained in section 45 of the Indian Contract Act, 1372 (Central Act IX of 1872) the debenture or security shall be payable to the survivor or survivors or such persons:Provided that nothing in this section shall affect any claim by the representative of the deceased person against such survivor or survivors.
