Section 26 in The Chhattisgarh Co-Operative Societies Act, 1960
26. Transfer of interest on death of member.
(1)On the death of a member, a society may transfer the share or interest of the deceased member to the person nominated in accordance with the rules made in this behalf, or, if there is no person so nominated, to such person as may appear to the Committee to be the heir or legal representative of the deceased member, or pay to such nominee, heir or legal representative, as the case may be, a sum representing the value of such member's interest, as ascertained in accordance with rules or bye-laws.(2)A society may pay all other moneys due to the deceased member from the society to such nominee, heir or legal representative, as the case may be.(3)All transfers and payments made by a society in accordance with the provisions of this section shall be valid and effectual against any demand made upon the society by any other person.
