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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(2)(b) in The Delhi Co-operative Societies Rules, 2007

(b)The architect shall prepare the plans and the estimates of the building or buildings in consultation with the committee, the committee shall invite suggestions on the draft plans and estimates of cost from the members and shall place them before the general body meeting for approval. Only, thereafter the architect shall submit the plans and estimates of construction of building(s), approved by the general body to the concerned Plan sanctioning Authority for sanction of the Plan.