Section 481(8) in The Delhi Municipal Corporation Act, 1957
(8)the collection by the registrar or sub-registrar of [the area of the corporation] [ Substituted by Delhi Act 12 of 2011, section 2(c), for Delhi (w.e.f. 13-1-2012).] appointed under the Indian Registration Act, 1908 (16 of 1908), of the additional stamp duty payable to [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] under this Act, the periodical payment of such duty to [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] and the maintenance by such registrar or sub-registrar of separate accounts in relation thereto;
