Section 142(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Where such property consists of cattle or livestock, the society shall not work or make use of them in any manner. The expenses incurred by the society in feeding the cattle or livestock shall be defrayed by the member or past member or the nominee, heir or legal representative of the deceased member, upon his redeeming the property or from the proceeds of the sale in the event of its being sold.
