Section 134 in West Bengal Co-operative Societies Rules, 2011
134. Recovery of dues from member, after his entitlement to title or interest in land or house or apartment.
Where a member, after his entitlement to title or interest in any land, house or apartment continues to default in payment to the society for a period of more than six months, the board may take steps for recovery of the dues laid down against serial 4 of the Second Schedule to the Act.
