Section 9(1a) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(1a)[ A promoter who has already created a change on the land and on the flat proposed to be constructed on such land by injecting bank finance or finance from other sources, shall deliver possession of such flat with right, title and interest free from all encumbrances, on full and final settlement of the consideration money by such purchaser.] [Inserted by Act 35 of 2002. w.e.f. 01.09.2003.]
