Section 109 in The Tamil Nadu Co-Operative Societies Act, 1983
109. Admission of transfers of land and heirs, etc., as members.
- Where a member of a lift irrigation society,-(i)sells or otherwise transfers any land for which water is supplied by the lift irrigation society or any portion thereof; or(ii)dies;the transferee, or the heir or the legal representative, as the case may be, shall, if he is qualified for membership of such society on application made in the form, if any, prescribed for the purpose, be admitted by the board as a member of the lift irrigation society:Provided that any member admitted under this section may with the approval of the Registrar, be removed from membership by the board; and any application for obtaining such approval shall be made within two months from the date of admission of such member.
