Section 123C(3)(i) in The Delhi Municipal Corporation Act, 1957

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NCT Delhi - Subsection

Section 123C(3)(i) in The Delhi Municipal Corporation Act, 1957

(i)has not, for any reason, been determined under this Act, the annual value of such vacant land or covered space of building, as the case may be, may be determined by the Commissioner at any time during the currency of the period of assessment in respect of such vacant land or covered space of building under section 116E or section 116F, as the case may be; or

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NCT Delhi - Subsection

Section 123C(3)(i) in The Delhi Municipal Corporation Act, 1957