Section 52(e) in The West Bengal Co-Operative Societies Act, 1983
(e)if the member repays a part of the dues on account of any loan and makes an application for release of the land or interest from the charge created under clause (a), the co-operative society may, with the approval of the [central bank or concerned unit] [Words substituted by West Bengal Act 21 of 1990.] of the State Co-operative Bank to which it may be indebted and having regard to the security of the outstanding amount of the loan and the interest thereon, release from the charge such portion of the land or the interest as it may deem proper.
