Section 141(6) in Tamil Nadu Co-operative Societies Rules, 1988
(6)The provision of rules 115 to 137, shall, so far as they are not repugnant to the subject or context, apply to the sale of the property or interest in property as if the society which made the application is a decree-holder and the member, past member, or the nominee, heir or legal representative of the deceased member is a judgement-debtor.
