Section 7 in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
7. Agreement and registration thereof.
—Notwithstanding anything contained elsewhere in this Act or in any other law for the time being in force, a promoter shall, before he takes any advance payment or deposit, [as may be prescribed] [Substituted, by Act 35 of 2002, w.e.f. 01.09.2003.], enter into a written agreement for sale with each person who intends to purchase, such flat [ xxx ] [Omitted by ibid.], and such agreement shall contain such particulars, and shall be accompanied by such documents or copies thereof, as may be prescribed:[ * * *] [Omitted by ibid.]
