Section 27(3) in Sikkim Co-Operative Societies Act, 1955
(3)if no nominee or heir becomes a member the possession of and interest in, such land of the deceased, shall vest in the society, which shall pay to the nominee or the heir, a sum equivalent to the value of the share and interest of the deceased member' and any other sum due from the' society as determined in accordance with this Act or rules framed thereunder after deducting all dues which the deceased member owned to the society.
