Section 2(g) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(g)"promoter" means a person who constructs or causes to be constructed a building on a plot of land fur the purpose of transfer of such building by sale, gift or otherwise to any other person or to a company, co-operative society or association of persons, and includes—(i)his assignee, if any,(ii)the person who constructs, and the person who transfers by sale, gift or otherwise, the building, if the two are different persons,(iii)[ omitted ]; [Omitted by Act No. 48 of 1994.](iv)[ omitted]; [Omitted by Act No. 48 of 1994.](v)any board, company, corporation, firm or other association of persons, established by or under any law for the time being in force:
