Section 141(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)The Sale Officer shall serve the demand notice upon the members, past member, or the nominee, heir or legal representative of the deceased member, if he is present or upon some adult member of his family or upon his authorised agent, or when such service cannot be effected, shall affix a copy of the demand notice on some conspicuous part of his residence or the place where the property subject to the charge is kept.
