Section 27(4) in Sikkim Co-Operative Societies Act, 1955
(4)if there is no person qualified to succeed 'to the share or: interest of the deceased member, the society shall pay to his heir, executor or the legal representative as the case may be, a sum equivalent to the value of the share and interest of the deceased member determined in accordance with the rules after deducting the dues of the deceased to the society.
