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[Cites 0, Cited by 15] [Section 120(1)] [Section 120] [Entire Act]

NCT Delhi - Subsection

Section 120(1)(c) in The Delhi Municipal Corporation Act, 1957

(c)In the case of any land or building which is not self-occupied and where the owner is constrained by any law, order of the Government, or order of a court from recovering the tax due, such tax shall be recovered from the occupier or occupiers, as the case may be: