Section 23 in Tamil Nadu Societies Registration Act, 1975
23. Members liable to be sued as strangers.
(1)Any member of a registered society who is in arrear of any subscription which according to the by-laws of the registered society he is bound to pay, or who is in possession of, or detains, any property of the registered society in a manner or for a time contrary to such by-laws or injures or destroys any property of the registered society, may be sued for such arrear or for the damage accruing from such possession, detention, injury or destruction of property in the manner provided in this Act.(2)Where the defendant succeeds in any such suit or other proceeding brought against him at the instance of the registered society and is adjudged to recover his costs, the provisions of section 21 shall apply to such judgment.
