Section 172A in The Delhi Municipal Corporation Act, 1957
172A. [] [Inserted by Delhi Act 6 of 2003, section 35 (w.e.f. 1-8-2003)] Power to appoint an agency for administration of property tax.
(1)The Commissioner may, subject to such bye-laws as specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] in this behalf, appoint any citizens' welfare association recognized by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any Scheduled bank, or any person or other agency to-(a)maintain the assessment book under section 124;.(b)collect tax and deposit the same with [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]; and(c)carry out such other tasks as may be assigned to them by a resolution of the Standing Committee.(2)Such citizens' welfare association, bank or person, or other agency shall be paid such collection charges as may be authorised by such bye-laws as may be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)].
