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[Cites 0, Cited by 0] [Section 123A(2)] [Section 123A] [Entire Act]

NCT Delhi - Subsection

Section 123A(2)(b) in The Delhi Municipal Corporation Act, 1957

(b)Whoever omits to comply with such requisition, shall in addition to any penalty to which he may be liable, be precluded from objecting to any assessment made by the Commissioner in respect of such land or building.