Section 2(16) in The Maharashtra Co-Operative Societies Act, 1960
(16)[ "housing society" means a society, the object of which is to provide its members with open plots for housing, dwelling houses or flats; or if open plots, the dwelling houses or flats are already acquired, to provide its members common amenities and services] [Clause (16) was substituted by Maharashtra 20 of 1986, Section 2(f).];[( 16-A) "lift irrigation society" means a society, the object of which is to provide water supply, by motive power or otherwise to its members, for irrigation and otherwise;] [Clause (16-A) was substituted by Maharashtra 3 of 1974, Section 2(c).].
