Section 4(3) in West Bengal Apartment Ownership Act, 1972
(3)Notwithstanding anything contained in the Transfer of Property Act, 1882, or in any other law for the time being in force, but subject to the provisions of section 11 of this Act, any person,(a)acquiring by purchase or by inheritance, or.(b)taking lease of, for a period of thirty years or more, an apartment comprised in a property submitted to the provisions of this Act, shall,(i)in respect of the said apartment, be subject to the provisions of this Act, and(ii)[ execute and register an instrument in such form, accompanied by such fee, and in such manner and within such period as may be prescribed, undertaking to comply strictly with the bye-laws and with the covenants, conditions and restrictions as set forth in the Declaration referred to in section 2.] [Substituted, by the West Bengal Apartment Ownership (Amendment) Act, 2003 (West Bengal Act No. 29 of 2003).]
