Section 64(2)(o) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(2)(o) in Rajasthan Co-operative Societies Act, 2001

(o)to entrust, with the special permission of the Government to that effect, an immovable property such as a community centre, which is being used by the local residents of the area for their general welfare and community activities, to a society of such residents exclusively formed to maintain such common facility without having any other objectives in its bye-laws, in the common interest of such residents:

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State of Rajasthan - Subsection

Section 64(2)(o) in Rajasthan Co-operative Societies Act, 2001