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[Cites 0, Cited by 0] [Section 74] [Entire Act]

NCT Delhi - Subsection

Section 74(6) in The New Delhi Municipal Council Act, 1994

(6)On a written request by the Chairperson, the registrar or sub-registrar of New Delhi appointed under the Registration Act, 1908, (16 of 1908 ) shall furnish such particulars regarding the registration of instruments of transfer of immovable properties in New Delhi, as the Chairperson may from time to time require.