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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of West Bengal - Subsection

Section 92(2) in West Bengal Co-operative Societies Act, 2006

(2)A member of a Co-operative housing society shall not be entitled to any title or interest in any plot of land or house or apartment in a building until he has made such payment as may be prescribed towards the cost of such plot or land or construction of such house or apartment or both, as the case may be, to the Co-operative housing society.