Section 128(5) in The Delhi Municipal Corporation Act, 1957
(5)[ The Commissioner shall record every transfer or devolution of title notified to him under this section in his books and in the Municipal Assessment Book.provided that before recording such transfer or devolution of title, the Commissioner shall satisfy himself that any duty on transfer of property leviable under section 147 has been paid.] [Substituted by Delhi Act 6 of 2003, section 18, for sub-section (5) (w.e.f. 1-8-2003)]
