(iii)[ a member of a co-operative society, company or other association of persons to whom a building or part thereof is allotted or leased under a house building scheme of the society, company or association, as the case may be, shall be deemed to be the owner of that building or part thereof; [ Substituted by Act 11 of 1987, Section 6, for Clause (iii) (w.e.f. 1.4.1988).]
