Section 117 in The West Bengal Co-Operative Societies Act, 1983
117. Power of Trustee or central co-operative land development bank to direct or to take certain action. -
A Trustee and, in the case of a member co-operative society, a central co-operative land development bank may, in accordance with the rules and by order, direct a co-operative land development bank to take action against a defaulter under this Chapter within such period as may be specified in the order. If the co-operative land development bank fails to take such action within the specified period, the Trustee or the central co-operative land development bank, as the case may be, may take such action and the provisions of this Act and the rules or the by-laws shall apply in respect thereto, as if all references to the cooperative land development bank were references to the Trustee or the central co-operative land development bank, as the case may be.
