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[Cites 0, Cited by 0] [Section 116A(2)] [Section 116A] [Entire Act]

NCT Delhi - Subsection

Section 116A(2)(a) in The Delhi Municipal Corporation Act, 1957

(a)the base unit area value of any owner-occupied vacant land, or any wholly owner-occupied building of pucca structure, constructed in the year 2000 or thereafter, and put to exclusive residential use, and