Section 90(1)(ii) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(1)(ii) in The Tamil Nadu Co-Operative Societies Act, 1983

(ii)a claim by a registered society against a member, past member or the nominee, heir or legal representative of a deceased member for the delivery of possession to the society of land or other immovable property resumed by it for breach of the conditions to assignment or allotment of such land or other immovable property; and

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State of Tamilnadu - Subsection

Section 90(1)(ii) in The Tamil Nadu Co-Operative Societies Act, 1983