Section 7(2) in The Madurai City Municipal Corporation (Duty on Transfer of Property) Rules, 1988
(2)Intimation regarding the amount of deduction on account of the collection of the transfer duty to be credited to the Government shall, at the same time, be sent by the District Registrar, Madurai to the Inspector-General of Registration, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]. The intimation sent by the District Registrar shall contain the particulars of the amount payable to each local authority and that to be adjusted to the Registration Department distinctly and separately.
