Section 109(3) in The West Bengal Co-Operative Societies Act, 1983
(3)The Gehan executed or deemed to have been executed in favour of, and all other assets charged or deemed to have been charged to, a cooperative land development bank shall be construed to have been charged by the co-operative land development bank to the central co-operative land development bank with effect from the date on which it was executed or deemed to have been executed.
