Section 106 in The West Bengal Co-Operative Societies Act, 1983
106. Restriction on transfer of, or charge on, equity of redemption. -
Notwithstanding anything contained in any' other law for the time being in force, a mortgagor shall not be entitled to transfer or create a charge on the property mortgaged to a co-operative land development bank without the concurrence of the co-operative land development bank:Provided that the co-operative land development bank shall not give its concurrence without the previous sanction of the financing bank :Provided further that the financing bank shall, if it accords sanction, send a copy thereof to the Trustee, if any, appointed under section 44.
