Section 130 in West Bengal Co-operative Societies Rules, 2011
130. Allotment of plots or houses or apartments.
(1) Allotment of plots, he uses or apartments by the Board shall be made strictly on the basis of the principles and policies adopted in its first meeting and shall be communicated to each member within seven days from such decision about allotment or of otherwise. Any person dissatisfied by the decision of the Board may appeal to the general body of members whose decision shall be final.(2)The member intending to prefer such appeal shall within fifteen days from date of receipt of the communication of the decision of the Board express his intension in writing to the Board to prefer an appeal, and the Board shall within forty-five days of receipt of such intimation arrange to hold a meeting of the general body.
