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State of West Bengal - Section

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

33. Seal of the Association.

— The Association shall have a common seal in its name and style which shall remain in the custody of the Secretary and shall be used only under the authority of the Association and of the Board concerned.Form 1(See Bye-law 3(2)]ToThe Competent AuthorityUnder The West Bengal Apartment Ownership Act, 1972Sir,I hereby communicate that in a general meeting duly held on.....................................presided over by the undersigned, the Association of apartment owners under the name and style of............for our property at.............already submitted to the provisions of the West BengalApartment Ownership Act, 1972, has been formed under the bye-laws framed under the said Act with the following as members thereof:Name of the member:No. of the apartments in thebuilding owned by him/her.
(1)Shri/Smt.
(2)Shri/Smt.
(3)Shri/Smt.
(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...........................