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[Cites 0, Cited by 1] [Section 128] [Entire Act]

NCT Delhi - Subsection

Section 128(6) in The Delhi Municipal Corporation Act, 1957

(6)On a written request by the Commissioner, the registrar or sub-registrar of Delhi appointed under the Indian Registration Act, 1908 (16 of 1908), shall furnish such particulars regarding the registration of instruments of transfer of immovable properties in Delhi, as the Commissioner may from time to time, require.