Section 88(a) in West Bengal Co-operative Societies Act, 2006
(a)a housing Co-operative society of which all the members eligible under section 87 have purchased a consolidated land for the purpose of construction of unit houses on separate plots which shall be allotted by the Co-operative society and the common services and amenities shall be provided by the Co-operative society to all members who may construct their houses either on their own or through the Co-operative :
