Section 158(5) in The Delhi Municipal Corporation Act, 1957
(5)Any transfer of or charge on the property attached or any interest therein made without written permission of the Commissioner shall be void as against all claims of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] enforceable under the attachment.
