Section 141(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)On the receipt of the application referred to in sub-rule (1), the .Registrar shall, if he is satisfied that the particulars set forth are correct, prepare a demand notice in duplicate in the form specified by the Registrar, setting forth the name of the member, past member, or the nominee, heir or legal representative of the deceased member, the amount due from him together with interest and cost, if any, and the description of the property or interest in the property for the sale of which the application has been made by the society and calling upon him to remit w i thin seven days from the date of service of the notice, the total amount due under the demand.
