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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of West Bengal - Subsection

Section 183(6) in The Calcutta Municipal Corporation Act, 1980

(6)On a written request by the Municipal Commissioner, the Registrar of Assurances, Calcutta, or the District Registrar, 24-Parganas, shall furnish such particulars regarding registration of instruments of transfer of immovable properties in Calcutta as the Municipal Commissioner may, from time to time, require.