(7)Notwithstanding anything contained in sub-section (6), the District Registrar of the district or the Sub-Registrar of the local registration office shall furnish to the Chairman such particulars soon after the registration of instruments of transfer is effected or, if the Chairman so requests, such periodical returns at such intervals, as the Chairman may fix.]][117. Levy of surcharge on transfer of lands. - (1) The Board of Councilors shall levy a surcharge on the transfer of immovable property situated within the municipal area, in the form of additional stamp duty.
