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[Cites 0, Cited by 1] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(3) in The New Delhi Municipal Council Act, 1994

(3)The liability of the several owners of any buildings which is, or purports to be, severally owned in parts or flats or rooms, for payment of property tax or any instalment thereof payable during the period of such ownership shall be joint and several.