Section 87(1) in West Bengal Co-operative Societies Act, 2006
(1)In addition to the requirements under section 63, an individual shall be eligible for membership of a housing Co-operative society, if-(a)he is a citizen of India or a non-resident Indian;(b)he is no a member of any other housing Co-operative society in West Bengal;(c)he or any member of his family does not own any plot of baste land, house or flat within the local limits of any municipal corporation or municipality or town or any gram Panchayat or any notified area authority where the housing Co-operative society is situated other than the one in relation to which the membership of a housing Co-operative society is applied for by him under this section;(d)he is a permanent resident of West Bengal or intends to reside in West Bengal permanently within a period of one year from the date of application;(e)he has genuine need for housing or additional accommodation from Co-operative society; and(f)he has not entered into any contract with the housing Co-operative society in the matter of any work constructional or otherwise relating to a project of the Co-operative society.
