Section 123(4) in The Delhi Co-operative Societies Rules, 2007
(4)The provisions of rules in Part III of this Chapter, shall, in so far as they are not inconsistent to the subject or context, apply to the sale of the property or interest in the property as if the co-operative society which made the application is a decree holder and the member, past member or the nominee, heir or legal representative of the deceased member, is a judgment debtor.Part-II Execution of Decision, Award or Order by the Collector according to the provisions of Land Revenue Code
