Section 12 in West Bengal Apartment Ownership Act, 1972
12. Instruments of declaration, etc., compulsorily registrable.
(1) All instruments relating to the declaration or any amendment thereto referred to in section 10 or the withdrawal of a property from the provisions of this Act referred to in section 11, or the instrument referred to in sub-section (3) of section 4 shall be deemed to be instruments compulsorily registrable within the meaning of clause (b) of sub-section (1) of section 17 of the Registration Act, 1908.(2)The withdrawal provided for in section 11 shall in no way bar the subsequent re-submission of the property to the provisions of this Act.
