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

State of West Bengal - Subsection

Section 4(4)(c) in West Bengal Apartment Ownership Bye-laws, 1974

(c)to consider and approve the annual budget for the next financial year, including
(i)determination and assessment of monthly contribution to be made in the next financial year by each apartment owner towards common expenses; and
(ii)retention or letting out of the common areas and facilities, as described, for shopping, commercial or other purposes in the Declaration made and submitted under section 2, read with section 10;