Section 183(7) in The Calcutta Municipal Corporation Act, 1980
(7)Notwithstanding anything contained in sub-section (6), the Registrar of Assurances, Calcutta, or the District Registrar, 24 - Parganas, shall furnish to the Municipal Commissioner such particulars soon after the registration of an instrument of transfer is effected, or, if the Municipal Commissioner so requests, such periodical returns at such intervals as the Municipal Commissioner may fix.
