Section 24 in The Meghalaya Co-operative Societies Act
24. Transfer of interest on death of a member.
- When a member of a registered society dies, his shares and interest in the society shall, subject to the provisions of this Act, be transferred-(a)to the person if any nominated in accordance with the provisions of Section 23 ; or(b)if there be no such nominee or if the nominee is not available or is difficult to be ascertained by the managing body, or if for any other cause such transfer cannot be made without unreasonable delay, difficulty to the person as may appear to the managing body to be the heir or legal representative of the deceased member ; provided that ninety days have elapsed from the date of the member's death. No new claim shall be entertained after the said period of ninety days.
