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

NCT Delhi - Subsection

Section 2(2)(a) in Delhi Municipal Corporation (Validation Of Electricity Tax) Act, 1966

(a)All acts, proceedings or things done or taken by the Delhi Municipal Corporation or by any other authority in connection with the levy or collection of such taxes shall, for all purposes be deemed to be, and to have always been, done or taken in accordance with law;