Section 40(2) in Mizoram Cooperative Societies Act, 2006
(2)If the nominee(s) mentioned therein or legal heirs or representatives of the deceased, so desire may require the co-operative to pay to him or them, the value of share or interests of the deceased member and on receipt of such request, the co-operative shall make the payment of share or equivalent to interest to such nominee(s) legal heirs or representatives after duly deducting the dues if any due to co-operative from the deceased member.
