Section 209A(3) in The Mumbai Municipal Corporation Act, 1888
(3)If any sum is paid by, or recovered from, a tenant-member under this section, he shall be entitled to credit thereof in account with the society primarily liable for the payment of the same.Explanation. - For the purposes of this section, the expression tenant-member in the case of a tenant co-partnership co-operative housing society, means a member of such society to whom a tenement has been allotted by the society in the building owned by it.]
