Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act] NCT Delhi - Subsection Section 172(1)(b) in The Delhi Municipal Corporation Act, 1957 (b)any stable, garage, or coach house or any place wherein he may have reason to believe that three is any vehicle or animal liable to a tax under this Act;