Section 25(2) in Kerala Cooperative Societies Act, 1969
(2)Notwithstanding anything contained in sub-section (1) , any such nominee, heir or legal representative, as the case may be, may require the society to pay to him the value of the share or interest of the deceased member ascertained in accordance with the rules or the bye-laws and the society shall pay the amount to the nominee, heir or legal representative, as the case may be, on receipt of such requisition.
