Section 2 in West Bengal Apartment Ownership Act, 1972
2. [ Application of the Act, This Act shall apply to every building having residential units or commercial units or both residential and commercial units, and the sole owner or all the owners of every such building shall submit the same to the pro-visions of this 'Act by duly executing and registering a declaration setting out the particulars referred to in section 10:
Provided that the State Government may exempt, by a general or special order, any such owner for submitting such building to the provisions of this Act:Provided further that notwithstanding such exemptions, the other provisions of this Act shall, upon the submission of such building to the provisions of this Act by the majority of the owners of such building, also apply to the owner exempted under the first proviso.] [Substituted by the West Bengal Apartment Ownership (Amendment) Act, 2008 (West Bengal Act No. 29 of 2008) w.e.f. 04.02.2009.]
