Section 85(12) in The West Bengal Co-Operative Societies Act, 1983
(12)A member of a co-operative housing society shall not make any alteration or addition or repair to any house or apartment in a [* * * *] [Word omitted by West Bengal Act 27 of 1989.] building in his possession except with the previous approval of the co-operative housing society. The member shall apply to the co-operative housing society for the aforesaid purpose in the prescribed manner. The co-operative housing society shall consider the application in a meeting of the board and communicate to the member its decision thereon within one month from the date of receipt of the application, failing which the application shall be deemed to have been approved:Provided that if the board decides to refuse the application, the member shall have a right to make an appeal against such decision to the Registrar within fifteen days from the date of communication of the decision and the Registrar shall decide the appeal within fifteen days from the date on which the appeal is made.
