Section 104(1) in The Delhi Co-operative Societies Rules, 2007
(1)Subject to the provision of section 91 of the Act the purchaser having registered power of attorney or registered agreement for sale or registered sale deed as the case may be, in respect of said plot or flat where draw of lots have been conducted by DDA may apply for membership alongwith the following documents as mentioned in Rule 92 and the committee shall dispose of the application as per the procedure laid down in the said rule.
