Section 4 in West Bengal Apartment Ownership Rules, 1974
4. Circumstances in which a Declaration may be amended under sub-section (2) of section 10.
A Declaration made under section 2 may be amended in any of the following circumstances, namely:(a)when there is any bona fide mistake in the Declaration,(b)when there is, subsequent to the submission of Declaration, any alteration in the description or nature of the property or any part thereof to which such Declaration relates, or(c)when subject to the approval of Competent Authority, an amendment is necessary for carrying out the purposes of the Act.
