Section 97 in The Tamil Nadu Co-Operative Societies Act, 1983
97. Vesting of lands in joint fanning society and registration of agreement.
(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.(2)The agreement executed under sub-section (1) shall be sent by registered post by the joint farming society to the Sub-Registrar having jurisdiction over the area in which the lands are situated.(3)On receipt of the agreement, the Sub-Registrar shall, notwithstanding anything contained in any law for the time being in force, register such agreement and issue a copy thereof to the joint farming society.(4)Any agreement executed under sub-section (1), which has not been registered under sub-section (3) shall, notwithstanding anything contained in this Act or in any other law for the time being in force, be null and void.
