Section 8 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
8. Property of society how vested.
- The property, movable and immovable, belonging to a society, if not vested in trustees, shall be deemed to be vested, for the time being in the governing body of such society, and in all proceedings, civil and criminal, may be described as the property of the governing body of such society by their proper title.
