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Co-Operative Societies Act 2008 20. By- housing society For the purposes of section 204 of the Act, a housing society shall provide in its by-laws that- a. the society shall give a copy of the by-law and the occupancy agreement to each member; b. each member is entitled to have quiet enjoyment of his housing unit; c. either the society or the member is responsible for- i. the maintenance of the housing unit in a safe, habitable and reasonable state of repair; ii. the repair or replacement of fixtures; and iii. any damage to the housing unit; a. b. c. d. the society and its agents, except in the case of an emergency are required to give reasonable notice to the member prior to entry into the member’s unit; e. the society shall give 3 months notice of any increase in housing charges except where- i. the Registrar gives his written approval for a shorter notice; or ii. the members have unanimously approved the increase at a general meeting; a. b. c. d. e. f. the society shall give a minimum of 30 days notice to a member of the termination of his membership except where a member contravenes any by-law after having received written notice of the contravention governing- i. ordinary cleanliness of the housing unit; ii. the use of the premises for prohibited purposes; or iii. payment of housing charges; and g. there shall be no acceleration of housing charges.    |
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