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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of West Bengal - Subsection

Section 87(1)(c) in West Bengal Co-operative Societies Act, 2006

(c)he or any member of his family does not own any plot of baste land, house or flat within the local limits of any municipal corporation or municipality or town or any gram Panchayat or any notified area authority where the housing Co-operative society is situated other than the one in relation to which the membership of a housing Co-operative society is applied for by him under this section;