Section 87(5) in The West Bengal Co-Operative Societies Act, 1983
(5)Every member of a co-operative housing society in whose favour a plot of land or a house or an apartment in a [* * *] [Word omitted by West Bengal Act 21 of 1990.] building has been allotted shall have the right to use the common areas and facilities as aforesaid for the purpose for which they are intended without interfering with or encroaching upon the lawful rights of other members in whose favour similar allotment has been made.
