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Bombay HC: Decision to Redevelop Property is Collective Decision of Society’s Majority Members - (26 Dec 2016)

Bombay High Court has said that decision to redevelop a property is collective decision of majority members of cooperative housing society and dissenting minority members cannot question it, unless it is fraudulent and smacks of mala fides.

Tags : BOMBAY HC   COOPERATIVE HOUSING SOCIETY   REDEVELOP  

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