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[Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(2)(f) in The Delhi Co-operative Societies Rules, 2007

(f)Non-compliance of the procedure prescribed as above for the appointment of an architect and the contractor by the committee, shall render the entire process void and the financial loss, if any, to the cooperative housing society by the said illegal actions of the committee shall be a charge on the committee and shall be recovered as arrears of land revenue from them and also this action will disqualify the office bearer of the committee for four years to contest the election of a committee.