Section 77(1) in The Delhi Co-Operative Societies Act, 2003
(1)Allotment of plots of land, flats, houses or other dwelling units shall be made by the committee of a co-operative housing society to the members strictly on the basis of draw of lots only in respect of such members whose enrolment as a member of a co-operative housing society is found proper in accordance with the provisions of this Act, rules framed thereunder and the bye-laws of the cooperative housing society [by the Registrar with the prior approval of a committee as prescribed] [Substituted by Delhi Act 8 of 2006, section 7 for "by the Registrar" ] and such a draw of lot shall be conducted by the lessor of the land in accordance with the terms and conditions of lease.
