Section 50(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)Where any moneys due to any registered society is recoverable from any person and the immovable property of such person is brought to sale under the provisions of the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864) and the registered society is the purchaser at such sale, the provisions of Section 36 of the said Act shall apply to such sale as if the third and fourth clauses of the said section 36 were omitted.
