Section 41(3) in Tamil Nadu Societies Registration Act, 1975
(3)If any dispute arises among the members of the registered society, the committee, or the special committee, if any, the adjustment of the affairs of the registered society shall be referred to the court and the court shall make such order in the matter as it shall deem fit ;Provided that any matter decided by a special resolution of the registered society by the committee or by the special committee, if any, shall not be deemed to be a matter in dispute within the meaning of this sub-section.
