Section 29(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)The financing bank or the Apex Society shall, within thirty days from the date specified in the notification issued under clause (b) of sub-section (1) of section 21, by notice in writing, require the individual concerned or his nominee, heir or legal representative, as the case may be, to receive his share or interest in the capital and other moneys due to such individual within thirty days from the date of receipt of the notice.
