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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Tamilnadu - Subsection

Section 105(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)Notwithstanding anything contained in this Act or in any other law for the time being in force, every person making an application for admission as a member of a lift irrigation society shall specify in such application the particulars of the lands for which he desires supply of water by the lift irrigation society and if the bye-laws of such society so require, also make a declaration in the form prescribed authorising the lift irrigation society to mortgage the lands specified in the application as security for any loan to be taken by the lift irrigation society in connection with, or to facilitate, the operations of such society.