Section 86B(1) in New Town, Kolkata Development Authority Act, 2007
(1)Whenever the tide of any person to any land, building, dwelling unit, shop, establishment and other unit situated within the area of New Town Kolkata is transferred, such person, and the person to whom the title is so transferred shall, within three months after the execution of the instrument of transfer, if it is registered, or after the transfer is effected, if no instrument is executed, give notice of such transfer in writing to the Development Authority.
