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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Maharashtra - Subsection

Section 150(2) in The Mumbai Municipal Corporation Act, 1888

(2)On receipt of any such notice, the Commissioner may, if he thinks it necessary require the production of the instrument of transfer, if any, or of a copy thereof obtained under section 57 of the [Indian Registration Act, 1877.] [See now the Indian Registration Act, 1908 (16 of 1908).]