Section 2 in West Bengal Apartment Ownership Rules, 1974
2. Definitions.
(1) In these rules, unless there is anything repugnant in the subject or context,(a)"The Act" means the West Bengal Apartment Ownership Act, 1972 (West Bengal Act No. 16 of 1972);(b)"Bye-laws" means the bye-laws framed under section 13 of the Act;(c)"Form" means a form appended to these rules;(d)"Instrument" means a document referred to in sub-clause (ii) of clause (b) of sub-section (3) of section 4 of the Act; and(e)"Section" means a section of the Act.(2)'Words and expressions used in these rules and in the forms appended to these rules, but not defined herein above, but defined in the Act, shall have the same meaning as are respectively assigned to them in the Act.
