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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Nagaland - Subsection

Section 138(6) in Nagaland Municipal Act, 2001

(6)On a written request by the Chief Officer, the Registrar of the district comprising the municipal areas, appointed under the Registration Act, 1908, shall furnish such particulars regarding registration of instruments of transfer of immovable properties in the municipal areas, as the Chief Officer may, from time to time, require.