Section 173(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)Every society which has been registered under the law applicable to cooperative societies in the areas which formerly formed part of the State of Pudukkottai or in the Kanyakumari district or the Shencottah taluk of the Tirunelveli district or in the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959), shall, if the Registrar, by an order in writing, so declares, be deemed to be registered under this Act and its by-laws shall, so far as the same are not inconsistent with the express provisions of this Act, continue in force until they are altered or rescinded.
