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

NCT Delhi - Subsection

Section 123C(4) in The Delhi Municipal Corporation Act, 1957

(4)Any revision of annual value of any vacant land or covered space of building or any portion thereof under this section shall be made with reference to the group into which such vacant land or covered space of building or part thereof is classified under section 116A, and the annual value fixed per unit area or such vacant land or covered space of building for that group shall be applicable.