Section 93(6) in West Bengal Co-operative Societies Act, 2006
(6)If the member's relative or the tenant has been misusing the house or flat occupied by him in a housing Co-operative society, in such a manner which is objectionable on the ground of security, moral decency and public order or has been habitually acting in a manner which, in the opinion of the housing Co-operative society, has caused serious nuisance to any other member, relative or tenant, the housing Co-operative society shall withdraw the written consent and shall ask the relative or the tenant to vacant the house or the flat within thirty days from the date of decision of the housing Co-operative society and the member shall take all steps for restoration of his house or flat from the relative or the tenant, as the case may be.
