Section 63(3) in The Delhi Co-operative Societies Rules, 2007
(3)A charge on any immovable property created by a member in favour of a cooperative society for amount borrowed or likely to be borrowed by him, from time to time, shall, subject to the provisions of clauses (iv) and (vi) of section 45 of the Act continue to be in force till the person creating the charge has fully repaid the sum borrowed or he ceases to be a member of the society as the case may be
