Section 14(2) in West Bengal Land Reforms Act, 1955
(2)When partition is effected by an instrument, the registering officer shall not accept for registration any such instrument unless there is tendered along with it a notice, giving the particulars of the [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] and the area of each share, and such process fee as may be prescribed, for transmission to the prescribed authority.
