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[Cites 0, Cited by 0] [Section 131(3)] [Section 131] [Entire Act]

State of West Bengal - Subsection

Section 131(3)(a) in West Bengal Co-operative Societies Rules, 2011

(a)For the transfer of land or house or apartment a member shall obtain a written consent of the society and before giving such consent the society shall satisfy itself that—
(i)the transferee is eligible for being a member of the society;
(ii)the transferee has genuine need for residential accommodation;
(iii)the transferor has paid off his outstanding liabilities to the society or, the transferee undertaken to take over such liabilities of the transferor;
(iv)the transferee formally applies for membership of the society with requisite documents like copy of bi-partite agreement of the proposed deal of transfer and a declaration to the effect that he will submit a certified copy of the registered sale deed to the society.