Section 16 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
16. Members liable to be sued as strangers.
- Any member who may be in arrear of a subscription which, according to the rules of the society he is bound to pay, or who shall possess himself of, or detain, any property of the society, in a manner, or for a time, contrary to such rules, or shall injure or destroy any property of the society, may be sued for such arrear, or for the damage accruing from such detention, injury or destruction of property in the manner hereinbefore provided.
