Section 148(1) in The City of Nagpur Corporation Act, 1948
(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 after the transfer is effected, give notice in writing of such transfer to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.].
