Section 102(e) in The Goa Co-operative Societies Act, 2001
(e)"co-operative housing society" means a society-(i)registered or deemed to be registered as a co-operative housing society under any law relating to co-operative societies in force in the State of Goa;(ii)the principal object of which is to provide its members open plots, dwelling units or commercial units (whether in a multistoreyed building or otherwise) and in case where open plots or dwelling units are already acquired, to provide its members common amenities and services including services relating to the arrangement of finances facilitating construction of dwelling units in order to solve their needs of dwelling units through mutual aid in accordance with the co-operative principles, and includes a co-ownership housing society, co-partnership housing society, co-operative housing maintenance society, and any other co-operative society of like nature and purpose;
