Section 118(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Where a judgement-debtor dies before the decree has been fully satisfied, an application under sub-rule (1) of rule 116 may be made against the legal representative of the deceased judgement-debtor and thereupon all the provisions of these rules shall, save as otherwise provided in this rule, apply as if such legal representative were the judgement-debtor.
