Section 30(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Any person who is already a member of a primary agricultural service society or a primary land development bank may become a member of any one or more other societies of any one such category or both such categories, if such person owns or cultivates lands within the area of operations of the respective societies;Provided' that the total outstanding by way of borrowing from all such societies shall not exceed the individual maximum borrowing power either on the security of immovable property mortgaged or on personal surely.
