Section 119(4) in West Bengal Co-operative Societies Act, 2006
(4)Notwithstanding anything contained in any law for the time being in force, where the credit Co-operative grants loan to its member belonging to scheduled castes or scheduled tribes, or to any other member having restricted rights of alienation of any immovable property, such member may create Gehan on such immovable property in favour of the credit Co-operative society as security for such loan. If any such member defaults in making repayment of loan, the credit Co-operative society shall, without prejudice to any other remedy available under any law, contract or otherwise, be entitled to take possession of such immovable property and lease the same to any person belonging to the same castes or tribes as the defaulting member belongs to and appropriate the next receipts from the lessee in repayment of loan and the defaulting member shall not be entitled to recover possession of such immovable property until loan has been repaid in full.
