Section 3(3) in West Bengal Apartment Ownership Rules, 1974
(3)[ When on receipt of such Declaration, the Competent Authority after following the procedure laid down in clause (a) of sub-section (2) of section 10A, records an order under clause (b) of sub-section (2) of section 10A accepting the Declaration it shall make an endorsement on the body of the Declaration testifying to the fact of acceptance of the Declaration, put its dated signature and set its seal. Thereafter when in terms of clause (c) of sub-section (2) of section 10A the Competent Authority returns the Declaration along with its enclosures to the declarant or all the declarant's, as the case may be, such declarant or declarant's shall, within fifteen days from the date of such return, present the Declaration of Registration under the Registration Act, 1908, at the office of the Registrar having Jurisdiction. In case where the declaration is submitted by majority of the owners and is accepted by the Competent Authority, the remaining owners shall, if they like, be allowed to submit Declaration or Declarations subsequently, either individually or collectively, for acceptance by the Competent Authority. Such Declaration or Declarations shall be treated as part of the original Declaration already accepted by the Competent Authority.] [Substituted, ibid., w.e.f. 02.08.2003.]
