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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(2) in Assam Co-Operative Societies Act, 2007

(2)On the death of such a member his possession of an interest in any such land held by him under the society shall come to his nominees in accordance with the provisions of Section 56 or to the first eligible heir according to seniority in age willing to become a member of the society.