Section 98 in Jammu and Kashmir Municipal Corporation Act, 2000
98. Notice of transfers.
(1)Whenever the title of any person primarily liable for the payment of taxes specified in section 86 on any land and buildings is transferred the person whose title is transferred and the person to whom the same is transferred shall within three months after execution of the instrument of transfer or after its registration, if it is registered, or after the transfer is effected, if no instrument is executed, give notice of such transfer in writing of the Commissioner.(2)In the event of the death of any person primarily liable as aforesaid, the person on whom the title of the deceased devolves, shall given notice of such devolution to the Commissioner within six months from the date of the death of the deceased.(3)The notice to be given under this section shall be in such form as may be determined by bye-laws made under this Act, and the transferee or the other person on whom the title devolves shall, if so required, be bound to produce before the Commissioner any documents evidencing the transfer or devolution.(4)Every person who makes a transfer as aforesaid without giving such notice to the Commissioner, shall , in addition to any penalty to which he may be subjected under the provisions of this Act, continue to be liable for the payment of all taxes specified in section 86 from time to time payable in respect of the land or building transferred until he gives such notice or in this section shall be held to affect the liability of the transferee for the payment of the said taxes.(5)The Commissioner shall record every transfer or devolution of title notified to him under this section in his books and in the assessment list.(6)On a written request by the Commissioner, the Registrar or Sub-Registrar, having jurisdiction in the Municipal area appointed under the Registration Act, Samvat 1977, shall furnish such particulars regarding the registration of instruments of transfer of immovable properties in the Municipal area, as the Commissioner may from time to time require.(7)Such information shall be furnished as soon as may be after the registration of an instrument of transfer is effected, or if the Commissioner so requests, by periodical returns at such intervals as the Commissioner may fix.
