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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Gujarat - Subsection

Section 116(2) in The Gujarat Municipalities Act, 1963

(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 Indian Registration Act, 1908 (XVI of 1908).