Section 10A(2)(a) in West Bengal Apartment Ownership Act, 1972

[Cites 0, Cited by 1] [Section 10A(2)] [Section 10A] [Entire Act]

State of West Bengal - Subsection

Section 10A(2)(a) in West Bengal Apartment Ownership Act, 1972

(a)after issuing notice to the parties concerned and after holding such inquiry, if any, as it may consider necessary for the purpose, examine the declaration, the amendment or the instrument, as the case may be, to ascertain whether

(i)the property concerned comes within the purview of this Act, and

(ii)the declaration, the amendment or the instrument is in order,

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State of West Bengal - Subsection

Section 10A(2)(a) in West Bengal Apartment Ownership Act, 1972