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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1)(o) in The Delhi Co-operative Societies Rules, 2007

(o)In case of co-operative housing society, a letter of confirmation of availability of land from the land allotment agency and copies of ownership documents of land alongwith the certificate of residential land use for group housing from concerned local body if the land is owned by the promoters. The number of members indicated at the time of registration shall be freezed strength of a co-operative housing society;