Section 191O(2) in West Bengal Co-operative Societies Rules, 2011
(2)The Registrar shall send a copy of every certificate granted under sub-rule (1) to the registering officer appointed under the Registration Act, 1908 within the local limits of whose jurisdiction the whole or any part of the immovable property is situated, and such registering officer shall enter the contents of such copy in his register of non-testamentory documents relating to immovable property.
