Section 125 in The Delhi Municipal Corporation Act, 1957
125. [] [Substituted by Delhi act 6 of 2003, section 15, for section 125 (w.e.f. 1-8-2003)] Assignment of property identification code.
(1)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall cause to be maintained a register wherein the property identification code numbers by which any premises or part thereof shall be known, shall be recorded in respect of each such premises in the municipal area and such numbers shall be fixed in such manner as may be specified in the bye-laws.(2)When the property identification code numbers in respect of premises in any ward of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] have been determined, the Commissioner shall notify the same in such manner as may be prescribed in the bye-laws.(3)After the property identification code numbers in respect of premises in any ward have been notified under sub-section (2), any person required under this Act or any other law to make any application to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] for permission, licence or for payment of any tax or for payment of any dues for any service and for such other purposes as may be prescribed, shall at the time of making such application mentioned in the application, the property identification code number determined under sub-section (1).
