Section 149 in West Bengal Co-operative Societies Rules, 2011
149. Entitlement by a member of a Housing Co-operative Society to title or interest in any land, house or apartment.
A member of a housing Co-operative society shall not be entitled to any title or interest in any land, house or apartment unless he has made full payment towards the cost of such land, house or apartment as may be finally apportioned by the society.
