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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

NCT Delhi - Subsection

Section 137(2)(zo) in The Delhi Co-Operative Societies Act, 2003

(zo)the procedure for the allotment of plot or flat by draw of lots and for the verification of membership or change in the membership, with special reference to co-operative housing societies which have been allotted land on leasehold right basis by the lessor;