Section 78(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)No recoupment of the amount invested under this rule shall be necessary when the investment is made-(a)by a society from its building fund constituted out of the profits; or(b)by a society other than a credit society in which the share capital raised from the members is intended to be invested in immovable properties in accordance with its by-laws.
