Section 87(3) in The West Bengal Co-Operative Societies Act, 1983
(3)A plot of land or a house or an apartment in a [* * *] [Word omitted by West Bengal Act 21 of 1990.] building (including the undivided interest in the common areas and facilities) shall constitute a heritable and transferable immovable property within the meaning of any law for the time being in force:Provided that notwithstanding anything contained in any other law for the time being in force, such heritable and transferable immovable property shall not be partitioned or sub-divided for any purpose whatsoever.
