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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

NCT Delhi - Subsection

Section 94(1)(a) in The Delhi Co-operative Societies Rules, 2007

(a)Building maintenance fund. - This fund shall be utilized for meeting expenses of normal recurring nature essential for the safety and to increase life of the building. Demand raised by the committee shall be payable as per schedule and terms and conditions approved by the general body for this purpose by the member- or attorney or a person who has converted his property to freehold, as the case may be. On failure to pay the demand, the committee shall be competent to recover it as arrears of land revenue through the Registrar.