Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of West Bengal - Subsection

Section 33(4) in West Bengal Apartment Ownership Bye-laws, 1974

(4)Shri/Smt.and so onYours faithfully,Signature of the apartment ownerpresiding over the general meetingDate:....................Place:...................Form 2[Omitted by Notification No. 86/MIV/IM-1/91, dated 13.05.1991].Form 3[See Bye-law 5(5)]ToThe Competent AuthorityUnder The West Bengal Apartment Ownership Act, 1972..............................................................................................................Sir,In the first meeting of the Board of Managers held today in accordance with the bye-laws framed under the West Bengal Apartment Ownership Act, 1972, I have been duly elected President of the said Board for the Association of the apartment owners in respect of the property at...................................... ........................and I do hereby forward to you the names of the President and of the Managers of the Board as follows:
(1) Shri/Smt. President
(2) Shri/Smt. Manager
(3) Shri/Smt. Manager
(4) Shri/Smt. Manager
Yours faithfully,Signature of the PresidentDate............................Place...........................