Section 6(6) in West Bengal Apartment Ownership Rules, 1974
(6)When by the appellate order the instrument is accepted, the Competent Authority on getting back the records from the State Government shall in the manner laid down in sub-rule (7) of rule 3 make an endorsement on the body of the instrument and return the same together with its enclosures to the executant or executant, as the case may be, of the instrument who shall, thereupon, get the instrument duly registered in strict conformity with the provisions of sub-rule (3) of rule 3 and shall further comply with the provisions of sub-rule (4) of rule 3.FormsFormaDeclaration under Section 2, read with Section 10 of the West Bengal Apartment Ownership Act, 1972[See sub-rule (1) of rule 3 and sub-rule (1) of rule 5 ]
