Section 141 in Tamil Nadu Co-operative Societies Rules, 1988
141. Application under section 144.
(1)Every application under section 144 shall be in such form as may be specified by the Registrar and shall be signed by a person authorised by the board.(2)No application under sub-rule (1) shall be received unless the society making the application deposits, such sum towards the fees chargeable for the processes of execution as specified by the Registrar.(3)On the receipt of the application referred to in sub-rule (1), the .Registrar shall, if he is satisfied that the particulars set forth are correct, prepare a demand notice in duplicate in the form specified by the Registrar, setting forth the name of the member, past member, or the nominee, heir or legal representative of the deceased member, the amount due from him together with interest and cost, if any, and the description of the property or interest in the property for the sale of which the application has been made by the society and calling upon him to remit w i thin seven days from the date of service of the notice, the total amount due under the demand.(4)The Sale Officer shall serve the demand notice upon the members, past member, or the nominee, heir or legal representative of the deceased member, if he is present or upon some adult member of his family or upon his authorised agent, or when such service cannot be effected, shall affix a copy of the demand notice on some conspicuous part of his residence or the place where the property subject to the charge is kept.(5)If the member, past member or nominee, heir or legal representative of the deceased member, fails to pay t he debt or outstanding demand within the period aforesaid, the Registrar shall proceed to sell the property.(6)The provision of rules 115 to 137, shall, so far as they are not repugnant to the subject or context, apply to the sale of the property or interest in property as if the society which made the application is a decree-holder and the member, past member, or the nominee, heir or legal representative of the deceased member is a judgement-debtor.
