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[Cites 0, Cited by 4] [Section 150] [Entire Act]

NCT Delhi - Subsection

Section 150(4) in The Delhi Municipal Corporation Act, 1957

(4)After a tax has been levied in accordance with forgoing provisions of this section, the provisions of sub-section (2) of section 109, shall apply in relation to such tax as they apply in relation to any tax imposed under sub-section (1) of section 113.