Section 29 in Mizoram Cooperative Societies Act, 2006
29. Deemed admission of member.
(1)In the event of the application for membership is n t disposed of within sixty days or the decision taken is not communicated within a period of fifteen days as stipulated under sub-section (5) of section 26, the co-operative shall be de med to have taken a decision favouring the admission of the applicant as a member, accordingly, the person who applied for membership shall be deemed to have been admitted as a member of the co-operative at the expiry of sixty days of the receipt of application for membership or fifteen days from the date of such decision taken.(2)Where a person has been denied or refused membership by the board of directors, an appeal shall lie to the general body meeting against the decision of such board. Any applicant aggrieved by such decision of general body meeting may apply t the Registrar or Co-operative Tribunal, as the case may be, for review of the decision.
