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[Cites 0, Cited by 1] [Section 147(2)] [Section 147] [Entire Act]

NCT Delhi - Subsection

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

(a)in the form of a surcharge on the duty imposed by the Indian Stamp Act, 1899 (2 of 1899) as in force for the time being in the Union territory of Delhi, on every instrument of the description specified below, and