Section 80H(2) in The Registration (West Bengal Amendment) Act, 1984
(2)Every registering officer shall report to the State Government in the Judicial Department any case of transfer as aforesaid as soon as it comes to his notice.Explanation. - Words and expressions used herein and not defined, but defined in Chapter XXA of the Income-tax Act, 1961, shall have the meanings respectively assigned to them in that Act.".
