Section 94A in The Howrah Municipal Corporation Act, 1980
94A. [ District Registrar to furnish particulars regarding transfer of immovable properties. [Sections 94A and 94B inserted by W.B. Act 29 of 1990.]
- On a written request by the Commissioner, the Registrar of the district of Howrah, appointed as such by the State Government under section 6 of the Registration Act, 1908, shall furnish such particulars regarding transfer of immovable properties in Howrah as the Commissioner may, from time to time, require.]
