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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

NCT Delhi - Subsection

Section 94(1)(b) in The Delhi Co-operative Societies Rules, 2007

(b)Building replacement fund. - General Body shall fix the rate on area basis, periodically, which shall be payable annually to facilitate the co-operative housing society to replace its building in course of time due to ageing. The fund raised for this purpose shall be kept separately and its utilization shall be permissible based on structural audit of the building by registered architect with the approval of the general body. Any default in payment of demand for this purpose raised by the co-operative housing society shall be recoverable as arrears of land revenue through the Registrar .