Section 11 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
11. Promoter to convey title etc. and to execute documents according to agreement.
Every promoter [as well as the owner of the land] [Inserted by Act 35 of 2002, w.e.f. 01.09.2003.] shall take all necessary steps to complete his title and convey to the organization of persons taking flats, which is registered as a co-operative society [or an apartment owners' association, as the case may be,] [Inserted by Act 35 of 2002, w.e.f. 01.09.2003.] his right, title and interest in the land and the building, and shall execute all relevant documents therefor in accordance with the agreement undo; section 7, and if no period for the execution of the conveyance is agreed upon, he shall execute the conveyance within the prescribed period and shall deliver all documents of title relating to the property which may be in his possession or power.
