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

NCT Delhi - Subsection

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

(ii)a tax on the land revenue payable by a Bhumidhar on account of land held by him, not exceeding one anna in a rupee of such land revenue, the tax aforesaid being payable by the person or persons severally or jointly recorded as Bhumidhar on such land in revenue records.