Section 99(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)The join t farming society may, after the expiry of the period specified in the agreement executed by the member under sub-section (1) of section 97, purchase the lands pooled in the manner set out in clause (2) of section 93 by such member or exchange those lands for other lands of equal value belonging to the joint farming society.
