Section 86B(4) in New Town, Kolkata Development Authority Act, 2007
(4)The Development Authority shall, on receipt of a notice of transfer or devolution of title under this section and upon payment of such fee as may be determined by regulations, record such transfer or devolution in a book and also in the relevant register or book of the Development Authority:Provided that nothing in this sub-section shall derogate the power of the Development Authority to refuse mutation in a case where there is wear of any dues to the Development Authority on account of the transfer to the predecessor-in-interest of the applicant.Part-VI AmenitiesChapter-XI Water Supply
