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[Cites 0, Cited by 0] [Section 123C] [Entire Act]

NCT Delhi - Subsection

Section 123C(2) in The Delhi Municipal Corporation Act, 1957

(2)Before making any revision of the annual value under sub-section (1), the Commissioner shall give any owner, person or occupier, as a case may be, affected by such revision, notice of not less than 30 days that he proposes to make the revision and consider any objections which may be made by such owner, person or occupier.