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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(1)(iii) in Andhra Pradesh Co-Operative Societies Act, 1964

(iii)a claim by a society against a member, past member, or the nominee, heir or legal representative of a deceased member for the delivery of possession to the society of land or other immovable property resumed by it for breach of the conditions of assignment or allotment of such land or other immovable property ;