Section 88 in West Bengal Co-operative Societies Act, 2006
88. Type of housing Co-operative societies to be registered.
- Housing Co-operative societies of the following types may be registered under section 16: -(a)a housing Co-operative society of which all the members eligible under section 87 have purchased a consolidated land for the purpose of construction of unit houses on separate plots which shall be allotted by the Co-operative society and the common services and amenities shall be provided by the Co-operative society to all members who may construct their houses either on their own or through the Co-operative :Provided that the members opting for construction of houses on their own must undertake construction within three years from the date of possession, failing which he shall surrender the plot of land in favour of the Co-operative society :Provided further that if he does not surrender, it shall be deemed to have been surrendered by him and the price of land shall be refunded to him by the Co-operative society which may re-allot the plot to a new member;(b)a housing Co-operative society of which all members eligible under section 87 have purchased a consolidated land for construction of flats which shall be allotted to each of them by the Co-operative society and maintenance, common services and amenities to all members will be provided by the Co-operative society;(c)a housing Co-operative society of which all the members eligible under section 87 are the owners of the flats in any building constructed or under construction by any authority or agency and have entered into an agreement to form the Co-operative society for providing maintenance, common services and amenities to all members.
