Section 169(4) in The Delhi Municipal Corporation Act, 1957
(4)Costs awarded under this section to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall be recoverable by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] as an arrear of tax due from the appellant.
