Section 78 in The Delhi Co-Operative Societies Act, 2003
78. Provision for nomination.
(1)Every member of a co-operative housing society shall nominate a person or persons to whom in the event of his death his right and interest in such cooperative housing society shall be transferred.(2)The member of the co-operative housing society shall have right to change the nomination at any time.(3)There shall not be more than one nomination subsisting at any time: Provided that joint and more than one nomination within the blood relation shall be permissible.
