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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

NCT Delhi - Subsection

Section 115(1)(vi) in The Delhi Municipal Corporation Act, 1957

(vi)such heritage lands or buildings as are specifically notified for exemption by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] as also such premises as are so specified by the Archaeological Survey of India;