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State of West Bengal - Section

Section 86A in New Town, Kolkata Development Authority Act, 2007

86A. Record of registration of record of land building etc. Authority.

(1)Every title of land, building, dwelling unit, shop establishment or other unit situated within the area of New Town Kolkata shall be recorded in the register of the Development.
(2)A person shall, on getting right, title and possession of land, building, dwelling unit, shop, establishment or any other unit, as specified in sub-section (1), apply to the Development Authority in such form as may be specified by the Development Authority to record the same.
(3)The format of register for registration shall be such as may be decided by the Development Authority.