Section 87(2) in The West Bengal Co-Operative Societies Act, 1983
(2)A member of a co-operative housing society shall not be entitled to any title or interest in any plot of land or house or apartment in a [* * *] [Word omitted by West Bengal Act 21 of 1990.] building until he has made such payment as may be prescribed towards the cost of such plot of land or construction of such house or apartment or both, as the case may be, to the co-operative housing society.
