Section 10A(2) in West Bengal Apartment Ownership Act, 1972
(2)On receipt of a declaration or an amendment thereto or an instrument referred to in sub-section (1), the Competent Authority shall,(a)after issuing notice to the parties concerned and after holding such inquiry, if any, as it may consider necessary for the purpose, examine the declaration, the amendment or the instrument, as the case may be, to ascertain whether(i)the property concerned comes within the purview of this Act, and(ii)the declaration, the amendment or the instrument is in order,(b)by an order in writing giving reasons therefor, accept or reject the declaration, the amendment or the instrument, and(c)in case of acceptance, immediately return the declaration, the amendment or the instrument, along with all the enclosures to the owner or owners, as the case may be, for registration, within fifteen days of the date of return,(d)[ in case of rejection, forthwith communicate the order of rejection to the owner or owners.] [Inserted by the West Bengal Apartment Ownership (Amendment) Act, 1992 (West Bengal Act No. 21 of 1992).]
