Section 113(1) in The West Bengal Co-Operative Societies Act, 1983
(1)A co-operative land development bank or a central co-operative land development bank or a central co-operative bank or an apex housing society or a cooperative housing society shall be competent to purchase any mortgaged property sold under this Chapter but such property shall be disposed of by such co-operative land development bank or central co-operative bank or apex housing society or a co-operative housing society, as the case may be, by sale within the prescribed period or, where a Trustee has been appointed, within such period as the Trustee may specify in accordance with the rules.
