Section 131(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)Along with the application for reconveyance of the property, the original owner shall deposit with the society-(a)the amount at which the property was purchased by the society including stamp duty and other charges paid up to the confirmation of sale;(b)the interest on the above mentioned amount at the maximum lending rate in the case of a credit society or at a rate not less than the maximum borrowing rate, in the case of any other society, from the date of purchase till the date of deposit of the amount; and(c)other expenses incurred in relation to such property.
