Section 119(5) in West Bengal Co-operative Societies Act, 2006
(5)Before taking possession of any immovable property under sub-section (4), the credit Co-operative society shall serve upon the defaulting member a notice of demand in writing for repayment of the outstanding amount of loan within sixty days from the date of receipt of the notice stating that in default of such repayment within the said period, the right of possession under sub-section (4) shall be enforced.
