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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 98(7) in Jammu and Kashmir Municipal Corporation Act, 2000

(7)Such information shall be furnished as soon as may be after the registration of an instrument of transfer is effected, or if the Commissioner so requests, by periodical returns at such intervals as the Commissioner may fix.