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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(1)(c) in The Delhi Co-operative Societies Rules, 2007

(c)In the case of membership of a co-operative housing society,
(i)owns a residential house or a plot of land for construction of residential house in any of the approved or un-approved colonies or other localities in the National Capital Territory of Delhi, in his own name or in the name of his spouse or any of dependent children, on lease hold or free-hold basis or on power of attorney or on agreement for sale: