Section 85(11) in The West Bengal Co-Operative Societies Act, 1983
(11)No expenditure incurred by a promoter or chief promoter of a cooperative housing society for any land or house or apartment in a [* * *] [Word omitted by West Bengal Act 27 of 1989.] building shall be binding on the co-operative housing society unless such expenditure is authorised by a resolution in a meeting of promoters.
