Section 85(2) in The West Bengal Co-Operative Societies Act, 1983
(2)Any person eligible for membership of a co-operative housing society under sub-section (1) may apply to such society for being admitted as a member thereof, and membership shall not be denied to him if plots of land, houses or apartments in [* * *] [Word omitted by West Bengal Act 27 of 1989.] buildings constructed or under construction by it are available for allotment to such person on the date of application, and plot of land or house or apartment as applied for shall be allotted to him.
