Section 26 in West Bengal Apartment Ownership Bye-laws, 1974
26. Board to be notified when structural additions or alterations, etc. of apartment are intended.
(a) An apartment owner intending to make any structural additions or alterations in his apartment shall notify the Board concerned giving details thereof in writing, and the Board shall, after hearing the apartment owner concerned and making such enquiry as it may deem fit, either permit or refuse, within thirty days of the receipt of such notice for such additions or alterations. Where no intimation is received from the Board within the aforesaid period, the Board shall be deemed to have permitted structural' additions or alterations sought to be made by the apartment owner.(b)An apartment owner being aggrieved b), the decision of a Board refusing structural additions or alterations in his apartment may, within thirty days from the date of such refusal or within such further period as the Association concerned may permit, appeal to the concerned Association which shall expeditiously dispose of the appeal:Provided that no order to the prejudice of an apartment owner shall be made without giving an opportunity of being heard.
