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[Cites 0, Cited by 0] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(2) in The New Delhi Municipal Council Act, 1994

(2)On or before the 15th day of February of each year the Council shall determine the rates at which various municipal taxes, rates and cesses shall be levied in the next following year and save as otherwise provided in this Act the rates so fixed shall not be subsequently altered for the year for which they have been fixed.