Section 139 in West Bengal Co-operative Societies Rules, 2011
139. Refund of deposits to a member or his nominee in the event of his resignation or expulsion or death.
Deposits made by a member of a housing co-operative society towards cost of project shall, in the event of termination of his membership by resignation, expulsion, death or otherwise be refunded to him or his nominee or his legal heir, as the case may be, within six months from the date of such termination.
