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[Cites 0, Cited by 0] [Section 123C] [Entire Act]

NCT Delhi - Subsection

Section 123C(6) in The Delhi Municipal Corporation Act, 1957

(6)Where any revision of annual value of any vacant land or covered space of building is made under this section, the order of such revision shall be communicated to the owner or the occupier of such vacant land or covered space of building within ten days from the date of the order.