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[Cites 0, Cited by 0] [Section 148] [Entire Act]

NCT Delhi - Subsection

Section 148(a) in The Delhi Municipal Corporation Act, 1957

(a)section 27 of the Indian Stamp Act, 1899 (2 of 1899), as in force in Delhi shall be read as if it specifically required the particulars to be set forth separately in respect of property situated within and without Delhi;