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[Cites 0, Cited by 0] [Section 92] [Entire Act]

NCT Delhi - Subsection

Section 92(5) in The Delhi Co-Operative Societies Act, 2003

(5)There will not be unilateral change of category or size of flat by the committee without giving an opportunity to the concerned member of hearing after communicating to him the grounds for change of category or size and preference shall be given to the existing members in case of any vacancy falling in the higher category.