Section 10 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
10. [ Promoter to take steps for formation of apartment owners' association or cooperative society.- After obtaining occupancy certificate for the building and within two months after a minimum number of persons required to form an apartment owners' association under the West Bengal Apartment Ownership Act, 1972 (West Bengal Act 16 of 1972), or a cooperative society under the West Bengal Co-operative Societies Act, 1983 (West Bengal Act 45 of 1983), have taken flats, the promoter shall take steps for the formation of an association of apartment owners or cooperative society, as the case may be, and the promoter shall join as member in respect of the flat or flats which has or have not been taken. Nothing in this section shall affect the right of the promoter to dispose of the remaining flats in accordance with the provisions of this Act.] [Substituted, by Act 35 of 2002, w.e.f. 01.09.2003.]
