Section 107(4) in The Delhi Co-operative Societies Rules, 2007
(4)In case a cooperative house building society has land on freehold basis, the general body within three hundred sixty five days of the commencement of these rules shall to pass a resolution to request the Registrar to initiate winding up proceedings. The common assets used for social, cultural, educational, commercial activities, a proposal for transfer to a new co-operative society may also be submitted to the Registrar. While submitting the proposal it shall be ensured that such a registration of a co-operative society does not infringe any other law applicable to such activities.
