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[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(4) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(4)For the purposes of the second proviso to sub-section (10) of section 123B, the Commissioner may, after giving the owner or the occupier or the other person, as the case may be, an opportunity of being heard, pass such order determining the tax and penalties., if any, as he may think fit.