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[Cites 0, Cited by 0] [Section 92(10)] [Section 92] [Entire Act]

State of West Bengal - Subsection

Section 92(10)(e) in West Bengal Co-operative Societies Rules, 2011

(e)If a person who is not a member, referred to in clause (d), after being called upon, by the concerned society so to do, refuses to join the said society, the said society may apply to the Collector for requisition of the lands owned or possessed by such person within the "Samabaya Krishi Kshetra" and if the Collector, after hearing such person and the board and after making such enquiry as he thinks necessary is of the opinion—
(i)that the aforesaid land or a part thereof owned or possessed by the said person is essentially necessary in the interest of the concerned Co-operative farming scheme and the Co-operative movement in general;
(ii)that but for such land or part thereof the said Co-operative farming scheme is likely to fail; and
(iii)that the said society is in a position to pay compensation that may be awarded for acquisition of such land or part thereof, under the Land Acquisition Act, 1894 (1 of 1894), shall acquire such land or part thereof for the society and hand over possession of the same to the society if the society deposits the required compensation as fixed by the Collector;