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[Cites 0, Cited by 0] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(2) in The New Delhi Municipal Council Act, 1994

(2)Lands and buildings or portions thereof shall not be deemed to be exclusively occupied and used for public worship or for a charitable purpose within the meaning of clause (a) of sub-section (1) if any trade or business is carried on in such lands and buildings or portions thereof or if in respect of such lands and buildings or portions thereof, any rent is derived.