Section 86B in New Town, Kolkata Development Authority Act, 2007
86B. Notice of transfer.
(1)Whenever the tide of any person to any land, building, dwelling unit, shop, establishment and other unit situated within the area of New Town Kolkata is transferred, such person, and the person to whom the title is so transferred shall, within three months after the execution of the instrument of transfer, if it is registered, or after the transfer is effected, if no instrument is executed, give notice of such transfer in writing to the Development Authority.(2)On the death of any person primarily liable as aforesaid, the person on whom the title of such land or building devolves shall, within six months from the date of death of the former, give notice of such devolution in writing to the Chairman.(3)The notice under this section shall be in such form as may be prescribed, and the transferee or the person on whom the title devolves shall, if so required, be bound to produce before the Development Authority any document evidencing the transfer or devolution.(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
