Section 85(3) in The West Bengal Co-Operative Societies Act, 1983
(3)A person shall not be a promoter or admitted as a member of a cooperative housing society until he has made a declaration and sworn before [a Magistrate or a Notary Public] [Words substituted by West Bengal Act 27 of 1989.] to the effect that he is not a member of any other co-operative housing society in West Bengal and that he or any member of his family does not own any house or apartment or plot of land in the city, town or village where the co-operative housing society is located [, other than the one in relation to which the promotership or the membership of the co-operative housing society is applied for by him under this section.] [Words inserted by West Bengal Act 27 of 1989.]
