Section 3(2) in West Bengal Apartment Ownership Rules, 1974
(2)After such Declaration is signed and verified as aforesaid the same shall, in strict conformity with the provisions of sub-section (1) of section 10A, be submitted to the Competent Authority.] [Substituted by Notification No. 572-HIV/IR-2002, dated 31st July, 2003 w.e.f. 02.08.2003.]
