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[Cites 0, Cited by 0] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(a) in The New Delhi Municipal Council Act, 1994

(a)in the case of any land or building held immediately from the Council or Government or Central Government, upon the interest in such land or building of the person liable for such tax and upon the goods and other movable properties, if any, found within or upon such land or building and belonging to such person; and