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[Cites 0, Cited by 1] [Section 70] [Entire Act]

NCT Delhi - Subsection

Section 70(4) in The New Delhi Municipal Council Act, 1994

(4)Any objection to a rateable value or any other matter as entered in the assessment list shall be made in writing to the Chairperson before the date fixed in the notice and shall state in what respect the rateable value, or other matter is disputed, and all objections so made shall be recorded in a register to be kept for the purpose.