Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act] NCT Delhi - Subsection Section 175(1)(c) in The Delhi Municipal Corporation Act, 1957 (c)the rateable value of the land or building which he occupies and the name and address of the owner or lessee thereof.