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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of West Bengal - Subsection

Section 147(2) in West Bengal Co-operative Societies Rules, 2011

(2)Whenever a member intends to make any addition or alternation or repair of any house or apartment in his possession, he shall communicate such intention to the board in writing explaining the purpose of such addition or alternation or repair proposed and furnishing such information as may be necessary.