Section 2 in West Bengal Apartment Ownership Bye-laws, 1974
2. Definitions.
(1) In these bye-laws, unless the context otherwise requires(a)"the Act" means the West Bengal Apartment Ownership Act, 1972 (West Bengal Act No. 16 of 1972);(b)"Apartment Owner" means the person owning or deemed to be owning an apartment under the Act;(c)"appointed day" means the day on which these bye-laws come into force;(d)"Association" means an Association of Apartment Owners;(e)"Board" means a Board of Managers of an Association of Apartment Owners;(f)"Financial Year" means the year commencing on the first day of April;(g)"Form" means a form appended to these bye-laws;(h)"Member" means a member of an Association;(i)"President" means the President of Board, and also of an Association;(j)"Property" means property submitted to the provisions of the Act under section 2; and(k)"Section" means a section of the Act.(2)All expressions used but not defined in these bye-laws and defined in the Act shall have the same meanings' as have been respectively assigned to them in the Act.
