Section 115(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Where the decision, award or order is for delivery of possession to a society of land or other immovable property resumed by it for breach of the conditions of assignment or allotment of the land or other immovable property, the society may apply to the Registrar within whose jurisdiction the land or other immovable property is situated for enforcement of the decision, award or order. On such application, such Registrar or the Sale Officer empowered by him shall deliver possession of the land or other immovable property to the society or to such person as it may appoint to receive delivery on its behalf, by removing, if necessary, any person bound by the decision, award or order who refuses to vacate the land or other immovable property.
