Section 80(1) in The Delhi Co-Operative Societies Act, 2003
(1)No co-operative housing society shall ordinarily refuse to grant to its member permission for transfer of his occupancy right in the property of the co-operative housing society unless the transferee is otherwise not qualified to be a member :Provided that nothing contained in any agreement, contract or the bye-laws regarding eligibility for membership stipulated therein shall apply to a nominee, heir or legal representative of the deceased member for his admission to membership of the co-operative housing society :Provided further that aforesaid transfer in case of lease hold land shall be governed by the provisions of the perpetual lease of land.
