Section 3(5) in West Bengal Apartment Ownership Rules, 1974
(5)When the Competent Authority after following the procedure laid down in clause (a) of sub-section (2) of section 10A rejects the Declaration, it shall make an order in writing, giving reasons therefor and the person aggrieved by such order of rejection may, in strict conformity with the provisions of sub-section (3) of section 10A, prefer an appeal to. the State Government from such order.
