Section 93(3) in West Bengal Co-operative Societies Act, 2006
(3)For obtaining written consent of the housing Co-operative society allowing any of his relatives to reside in terms of clause (a) of sub-section (2) or letting out in terms of clause (b) of sub-section (2), the member shall apply in duplicate to the Co-operative society with credentials of the relative or the person, to whom permission or letting out has been applied for, with evidence of circumstances under which he is compelled to reside outside his house or flat.
