Section 59(5) in Assam Co-Operative Societies Act, 2007
(5)When in any other case a member ceases to be a member of such a society under this Act, Rules or Bye-laws his possession of and interest in any such land held by him under the society shall come to the society. If the bye-laws allow and if the share and interest of the members is not forfeited under this Act or Rules framed thereunder, the society shall pay to the ceased member a sum equivalent to the value of the share and interest of such member and any other sum due to him from the society after deducting his debts to the society, if any.
