Section 10 in West Bengal Apartment Ownership Act, 1972
10. Contents of Declaration.
(1)[The Declaration referred to in section 2 shall be submitted in such form, accompanied by such fee and in such manner as may be prescribed;] [Substituted by the West Bengal Apartment Ownership (Amendment) Act, 2003 (West Bengal Act No. 29 of 2003).](b)nature of interest of the owner or owners in the property;(c)existing encumbrance, if any, affecting the property;(d)description of each apartment containing its location, [actual built up area,] [Substituted by section 5(1) of the West Bengal Apartment Ownership (Amendment) Act, 1996 (West Bengal Act 28 of 1996).] number of rooms, immediate common area to which it has access, and any other data necessary for its proper identification;(e)description of the common areas and facilities;(f)description of the common areas and facilities, if any, stating to which apartments their use is reserved;(g)value of the property and each apartment, and the percentage of undivided interest in the common areas and facilities appertaining to each apartment and its owner [ xxx ] [Omitted the words for all purposes, including voting by ibid.];(h)such other particulars as may be prescribed.(2)The declaration referred to in sub-section (1) may be amended under such circumstances and in such manner as may be prescribed.
