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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(1)(i) in Delhi Panchayat Raj Act, 1954

(i)a tax on the rent payable by an Asami under the Delhi Land Reforms Act, 1954, no exceeding half an anna in a rupee of such rent, the tax aforesaid being payable by the person or persons severally or jointly in cultivatory possession of such lands.