Section 2(30) in The Delhi Municipal Corporation Act, 1957
(30)"municipal slaughter house" means a slaughter house vested in or managed by the [a Corporation;] [Substituted by Delhi Act 12 of 2011, section 2(a), for the Corporation (w.e.f. 13-1-2012).]["Municipal Taxation Tribunal" means the Municipal Taxation Tribunal constituted under section 169;] [Inserted by Delhi Act 6 of 2003, section 3 (w.e.f. 1-8-2003).]["Municipal Valuation Committee" means the Municipal Valuation Commoittee constituted under section 116] [Clause (31) omitted by Act 67 of 1993, section 2 (w.e.f. 1-10-1993)]
