Section 85(9) in The West Bengal Co-Operative Societies Act, 1983
(9)A member of a co-operative housing society in whose favour a plot of land or a house or an apartment in a [* * *] [Word omitted by West Bengal Act 27 of 1989.] building has been allotted may transfer such plot or house or apartment, as the case may be, with the written consent of the co-operative housing society, under such terms and conditions and in such manner as may be prescribed, to any other person eligible to be a member of the co-operative housing society under sub-section (1). If the co-operative housing society refuses to give its consent to such transfer, it shall record the reasons for such refusal in writing and communicate the same to the member within one month from the date of receipt of his application in this regard, and the member shall have a right of appeal to the Registrar within such period as may be prescribed.
