Section 97(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, every member of a joint farming society whose lands have been pooled in the manner set out in clause (2) of section 93, shall, in addition to the declaration made under sub-section (1) of section 95, execute an agreement with the joint farming society specifying the period for which the lands shall vest in the joint farming society, the basis on which the share of his income shall be determined and such other matters as may be prescribed.
