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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(3) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(3)Every person shall, while making any communication, in writing, to the Corporation on any matter under any provision of the Act, mention in such communication the relevant property identification code number in addition to the address of the person by whom, or on whose behalf, such-communication is made.