Section 12(6) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(6)[ In the event of death of the insured promoter or wind up of the promoting company or in case of non-availability of promoter(s), the registered co-operative society or the apartment owners' association, formed by, and for, the benefit of the owners of the concerned buildings, may act on behalf of the insured promoter with the permission of the authorised officer for recovery of claim in case of any death or loss caused by any defect in land or building.] [Inserted by Act 35 of 2002. w.e.f. 01.09.2003.]
