Section 5(2) in West Bengal Apartment Ownership Rules, 1974
(2)The fresh Declaration referred to in sub-rule (1) of rule 5 shall be signed and verified by the sole owner or majority of the owners, as the case may be, in the manner laid down in clause (b) of sub-rule (1) of Apartment-2 rule 3 and submitted to the Competent Authority in accordance with the procedure laid down in sub-rule (2) of rule 3.] [Substituted by Notification No. 573-RIV/IR-2002, dated 31st July, 2003 w.e.f. 02.08.2003.]
