Section 104 in The Delhi Co-operative Societies Rules, 2007
104. Special Provision for regularization of occupancy right of persons who have acquired such a right through the instrument of registered power of attorney or registered agreement for sale or registered sale deed.
(1)Subject to the provision of section 91 of the Act the purchaser having registered power of attorney or registered agreement for sale or registered sale deed as the case may be, in respect of said plot or flat where draw of lots have been conducted by DDA may apply for membership alongwith the following documents as mentioned in Rule 92 and the committee shall dispose of the application as per the procedure laid down in the said rule.(2)The provision of Clause (a) of section 79 shall not be attracted to the transactions mentioned in the section 91 prior to the date of commencement of Delhi Cooperative Societies (Amendment) Act 2006, (Delhi Act 8 of 2006).
