Section 10 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters) Rules, 1995
10. Procedure for compensation to the purchaser.
(1) The application for compensation in terms of section 8 of the Act shall be made by the purchaser to the authorised officer.(2)The authorised officer, in the manner laid down in rule 7, shall give his decision on the said application and such decision shall be binding on both parties.
