Section 29(2) in Tamil Nadu Co-operative Societies Rules, 1988
(2)If the individual concerned or his nominee, heir or legal representative, as the case may be, fails to receive the share or interest in the capital and other moneys due to him within thirty days from the date of receipt of the notice under sub-rule (1), the amount representing (he share or interest due to him shall, forthwith, be credited to a suspense account.
