Section 2(vi) in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1976
(vi)any sum payable to any co-operative society, including a land development bank, registered or deemed to be registered under the Tamil Nadu Co-operative Societies Act, 1961 (Tamil Nadu Act 53 of 1961), provided that the right of the society to recover the sum did not arise by reason of an assignment made subsequent to the 15th day of September 1974;
