Section 85(1) in The Delhi Co-Operative Societies Act, 2003
(1)Where a co-operative housing society has raised loan from the apex or any other approved housing finance institution against the security of land and building and the possession of such building has been handed over to the loanee members, if any member fails to repay the loan instalment for a continuous period of sixty days after the instalment has become due, the co-operative housing society shall issue a notice for repayment of the defaulted amount along with the balance outstanding as recall of loan.
