Section 44(2) in West Bengal Land Reforms Act, 1955
(2)Subject to restrictions mentioned in sub-section (1), the shares held by a member of a Co-operative Farming Society shall be transferable and heritable.] [Inserted by the West Bengal Land Reforms (Amendment) Act, 2005, published in the Kolkata Gazette, Extraordinary, Part III, dated 11.11.2005.]
