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[Cites 0, Cited by 0] [Section 116E] [Entire Act]

NCT Delhi - Subsection

Section 116E(3) in The Delhi Municipal Corporation Act, 1957

(3)The annual value of any vacant land in any ward shall be the amount arrived at by multiplying the total area of such vacant land by the final base unit area value of such land and the relevant factors as referred to in clause (b) of sub-section (2) of section 116A.