Section 85(7) in The West Bengal Co-Operative Societies Act, 1983
(7)A member of a co-operative housing society in whose favour a plot of land or a house or an apartment, as the case may be, in a [* * *] [Word omitted by West Bengal Act 27 of 1989.] building has been allotted shall, unless he is compelled to reside elsewhere under such circumstances as may be prescribed, use the same as residence of [himself, his family and persons dependent on him.] [Words substituted by West Bengal Act 27 of 1989.]
