Section 142(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Where such property consists of crops or ungathered produce of the land, the society may either require the member or a past member or the nominee, heir or legal representative of the deceased member to' reap and gather the produce in due season and deliver the produce at his own expense for storage in the godown of the society or such other place as it may direct or arrange for the reaping, gathering and storage of the produce at the expense of the society. Tire actual expenditure incurred by the society in connection with such reaping, gathering and storage shall be defrayed by the member, past member, or the nominee, heir or legal representative of the deceased member, upon dais redeeming the property or from the proceeds of the sale in the event of its being sold.
