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[Cites 0, Cited by 0] [Section 416(2)] [Section 416] [Entire Act]

NCT Delhi - Subsection

Section 416(2)(e) in The New Delhi Municipal Council Act, 1994

(e)all rates, taxes, fees, rents and other sums of money due to the New Delhi Municipal Committee immediately before the establishment of the Council shall be deemed to be due to the Council;