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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(1)(b) in The New Delhi Municipal Council Act, 1994

(b)lands and buildings vested in the Council, in respect of which the said tax, if levied, would under the provisions of this Act be leviable primarily on the Council;