Section 107(2) in The Delhi Co-operative Societies Rules, 2007
(2)In case a co-operative house building society has handed over civic services to the local body and have developed certain assets for social, cultural, educational, commercial activities, etc. with the approval of the lessor and such a cooperative house building society intends to run and manage such services or facilities for the benefit of residents of the area, it may approach the lessor after getting the proposal approved from the general body for transfer of the land to a new co-operative body either on freehold or on lease hold basis as per policy of the lessor within two years of the commencement of these rules .
