Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Entire Act] NCT Delhi - Section Section 121 in The Delhi Municipal Corporation Act, 1957 121. Apportionment of liability for property taxes when the premises assessed are let or sub-let. - [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003, (Delhi Act 6 of 2003), section 12 (w.e.f. 1-8-2003).] (See Annexe).
