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[Cites 0, Cited by 27] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1A) in The Delhi Municipal Corporation Act, 1957

(1A)[ "Annual value" means the annual value of any vacant land or covered space of any builidng determined udner section 116E;] [Inserted by Delhi Act 6 of 2003, section 3 (w.e.f. 1-8-2003).]