Section 135 in The Delhi Municipal Corporation Act, 1957
135. Power of Commissioner to employ valuers.
(1)The Commissioner may, if he thinks fit, employ one or more competent persons to give advice or assistance in connection with the valuation of any land or building, and any person so employed shall have power, at all reasonable times and after giving due notice, and on production, if so required, of authorisation in writing in that behalf from the Commissioner, to enter on, survey and value any land or building which the Commissioner may direct him to survey and value.(2)No person shall wilfully delay or obstruct any such person in the exercise of any of his powers under this section.Tax on vehicles and animals
