Section 107(1) in The Goa Co-operative Societies Act, 2001
(1)Notwithstanding anything contained in any other law for the time being in force, no member of a co-operative housing society who has been allotted a plot of land or dwelling unit in a building over a period of three months shall part with the possession of such plot or dwelling unit, as the case may be, without the written consent of the board of directors of the society. On an application made in this behalf by the member concerned, the board of directors [may, subject to payment of prescribed non-occupancy fees to the society, give its consent] [For the words 'may give its consent' the expression 'may, subject to payment of prescribed non-occupancy fees to the society, give its consent' substituted by Amendment Act, 2004 (Goa Act 22 of 2004) published in O. G., Sr. I No. 23 dated 3rd September, 2004.] or refuse such consent for reasons to be recorded in writing and communicate its decision to the member within thirty days from the date of receipt of his application.
