Section 2(vi) in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954
(vi)any sum payable to any co-operative society, including a land mortgage bank, registered or deemed to be registered under the [Madras Cooperative Societies Act, 1932 (Madras Act VI of 1932)] [See now the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).], provided that the right of the society to recover the sum did not arise by reason of an assignment made subsequent to the 1st October 1953;
