Section 58(2)(iii) in Punjab Self-Supporting Co-operative Societies Act, 2006

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State of Punjab - Subsection

Section 58(2)(iii) in Punjab Self-Supporting Co-operative Societies Act, 2006

(iii)a claim by a self-supporting co-operative society against a member, past member, or the nominee, heir or legal representative of a deceased member for the delivery of possession of land or other immovable property resumed by such society for breach of the conditions of assignment or allotment of such land or other immovable property; and

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State of Punjab - Subsection

Section 58(2)(iii) in Punjab Self-Supporting Co-operative Societies Act, 2006