Section 150(1) in The Chhattisgarh Municipalities Act, 1961
(1)Whenever the title in any land or building or in any part or share of any land or building is transferred, the transferor and the transferee shall, within three months of the registration of the deed of transfer, or if it be not registered, within three months of the execution of the instrument of transfer, or, if, no such instrument be executed within ninety days after the transfer is effected, give notice in writing of such transfer to the Council.
