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[Cites 0, Cited by 0] [Section 121] [Entire Act]

NCT Delhi - Subsection

Section 121(1) in The New Delhi Municipal Council Act, 1994

(1)The Chairperson may write off any sum due on account of any tax or of the costs of recovering any tax if such sum is, in his opinion irrecoverable:Provided that where the sum written off in favour of any person exceeds one thousand rupees, the previous sanction of the Council shall be first obtained.