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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(d) in The West Bengal Co-Operative Societies Act, 1983

(d)no land held by a member under a co-operative society referred to in clause (a) or vested in his heir, executor or administrator or in the person under clause (b) shall be attachable in any suit or proceeding for the recovery of any debt other than a debt due to the co-operative society or to a member thereof.