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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3)(b) in West Bengal Apartment Ownership Act, 1972

(b)taking lease of, for a period of thirty years or more, an apartment comprised in a property submitted to the provisions of this Act, shall,
(i)in respect of the said apartment, be subject to the provisions of this Act, and
(ii)[ execute and register an instrument in such form, accompanied by such fee, and in such manner and within such period as may be prescribed, undertaking to comply strictly with the bye-laws and with the covenants, conditions and restrictions as set forth in the Declaration referred to in section 2.] [Substituted, by the West Bengal Apartment Ownership (Amendment) Act, 2003 (West Bengal Act No. 29 of 2003).]