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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3)(b) in West Bengal Apartment Ownership Bye-laws, 1974

(b)When an officer has been removed at meeting, the Board shall thereupon at the said meeting elect a new officer in place of the officer removed, from amongst the existing Managers of the Board, and shall forward the name of the officer so elected, to the Competent Authority for its record.