Section 97(2) in The Delhi Co-operative Societies Rules, 2007
(2)On receipt of application, the Registrar shall give an opportunity to the affected person to present his case in writing and by personal appearance, within fifteen days of the receipt of the application from the applicant. Thereafter, the Registrar, within total period of thirty days of the receipt of application if satisfied shall issue a certificate for recovery of the amount stating therein like dues as arrears of land revenue.
