Section 12 in Andhra Pradesh (Telangana Area) Public Societies Registration Act 1350F
12. Appropriation of Society's property:
- If upon the dissolution of the Society there shall remain after the satisfaction of all its debts any property, the same shall not be paid to all or any of the members of the Society, but shall be given to some other Society to be determined by the majority of votes of the members present at a meeting convened to resolve the dissolution or if no such resolution is passed, by such Court as aforesaid:Provided that nothing contained in this section, shall apply to any body which has been established by the contributions of shareholders in the nature of Joint Stock Company.
