Section 95(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, a member of a joint farming society whose lands have been pooled in the manner set out in clause (2) of section 93, shall, if so required by such society make- a declaration in the form prescribed that he thereby creates a charge upon those lands in respect of any loan taken by the joint farming society in connection with, or to facilitate the operations of, such society and the charge so created shall be deemed to have been transferred to the person from whom the joint farming society has taken the loan.
