Section 3(8)(i) in West Bengal Apartment Ownership Act, 1972

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State of West Bengal - Subsection

Section 3(8)(i) in West Bengal Apartment Ownership Act, 1972

(i)"limited common areas and facilities" means those common areas and facilitieS which may be designated in the Declaration as reserved for use of certain apartment or apartments to the exclusion of the other apartments;

(ia)[ "owner", in relation to any property or part thereof or apartment, includes [Substituted, by section 2(1) of the West Bengal Apartment Ownership (Amendment) Act, 1998.]

(i)any person owning such property or part thereof or apartment, or

(ii)any person deemed to be owning such property or part thereof or apartment, or

(iii)any promoter, or

(iv)a lessee of such property or part thereof or apartment, where the lease is for a period of thirty years or more:

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State of West Bengal - Subsection

Section 3(8)(i) in West Bengal Apartment Ownership Act, 1972