Section 147(2)(b) in The Delhi Municipal Corporation Act, 1957

[Cites 0, Cited by 6] [Section 147(2)] [Section 147] [Entire Act]

NCT Delhi - Subsection

Section 147(2)(b) in The Delhi Municipal Corporation Act, 1957

(b)at such rate as may be determined by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] not exceeding five per cent., on the amount specified below against such instruments:

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NCT Delhi - Subsection

Section 147(2)(b) in The Delhi Municipal Corporation Act, 1957