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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 98(6) in Jammu and Kashmir Municipal Corporation Act, 2000

(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.