Section 130(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)On receipt of any such notice, the Chief Officer may, if he thinks it necessary, require the production of the instrument of transfer; if any, or a copy thereof obtained under Section 57 of the [* * *] [The word 'Indian' was deleted by Maharashtra 10 of 2010, Section 94(2), (w.e.f. 1-6-2010).] Registration Act, 1908.
