Section 43(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Where the nominee, heir or legal representative, as the case may be, is not eligible for admission as a member, or where such nominee, heir or legal representative, as the case may be, so requires or where the nominee, heir or legal representative, as the case may be, has not given reply to the notice issued by the society under sub-rule (1) within the time specified therein, the society shall issue notice to the nominee, heir or legal representative, as the case may be, to receive the value of the share or interest of the deceased member in the capital of the society ascertained in accordance with rule 44, and all other moneys due to the deceased member within thirty days from the date of receipt of the said notice.
