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[Cites 0, Cited by 0] [Section 142(4)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(4)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)Where such property consists of machinery engaged in actual manufacture or is a workshop, godown or place of business actually in use by the member, past member or the nominee, heir or legal representative of the deceased member, the society shall, if the member, past member or the nominee, heir or legal representative of the deceased member, as the case may be, so desires, leave the property with him on the production of security to the satisfaction of the society either in the shape of unencumbered immovable property or personal surety.