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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Punjab - Subsection

Section 195(6) in The Punjab Municipal Act, 1999

(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 area, as the Chief Officer may, from time to time, require.