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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

NCT Delhi - Subsection

Section 102(2)(xv) in Delhi Panchayat Raj Act, 1954

(xv)the levy of taxes and license fees, the authority by which and the manner in which the taxes may be assessed and the authority to which an appeal from an assessment order may be made;