Section 6 in The Bengal Land Records Maintenance Act, 1895
6. Notice of transfer of succession to be given to Registrar of Mutations.
- Every tenure-holder, raiyat at fixed rates and occupancy raiyat, who transfer his tenure or holding, or any part thereof, and every person claiming to be in possession of any tenure or holding as a tenure-holder, raiyat at fixed rates, or occupancy raiyat in consequence of a transfer or of intestate or testamentary succession, shall within four months from the date upon which he gave or took possession as the case may be, give notice of the fact to the Registrar of Mutations within whose sub-district the whole or some portion of the land to which the notice relates is situate, at his office: Provided that a notice under this Section is receivable although the prescribed period has elapsed:Provided further that when any person has duly given notice under this Section, all other persons are released from the obligation of giving notice in respect of the same transfer or succession:Provided further that when an instrument effecting a transfer of tenant-right has been registered under the provisions of the Indian Registration Act, 1877, all persons are released from the obligation of giving notice under this section in respect of the same transfer.
