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SC: Statutory Authorities may Intervene When Housing Societies Delay Membership Decisions - (09 Feb 2026)

TRUSTS AND SOCIETIES

Supreme Court observed that authorities may intervene in co-operative housing societies when they refuse to decide membership applications or keep them pending for long periods, while hearing a case on delayed membership for flat owners of a Mumbai society despite years of residence.

Tags : STATUTORY AUTHORITIES   HOUSING SOCIETIES   MEMBERSHIP DECISIONS  

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