Section 93(4) in West Bengal Co-operative Societies Act, 2006
(4)The decision of the housing Co-operative society, on any application under sub-section (3), shall be communicated to the member within thirty days from the date of receipt to the application. If the housing Co-operative society refuses to give its written consent to such application, it shall record the reasons for such refusal and communicate the same to the member. If the housing Co-operative society give its consent, a tripartite agreement amongst the member, tenant or relative and the Co-operative society embodying the terms and conditions of the proposed licence or lease, as the case may be, shall be executed and the Registrar shall be informed.
