Section 21(2) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
(2)Upon the determination c.` the identification code numbers in respect of the premises in any ward of the Corporation, the Commissioner shall publish such property identification code numbers in the prominent local newspapers in English and two local languages for three consecutive days, besides putting such property identification code numbers on the website, and the owner and the occupier of such premises shall be informed individually.
