Section 123C(1) in The Delhi Municipal Corporation Act, 1957
(1)The Commissioner may cause any revision to be made at any time in the annual value of any vacant land or covered space of building or any portion thereof in the following cases, namely:(i)where the nature of use changes; or(ii)where the nature of occupancy changes; or(iii)where a new building is erected or an existing building is redeveloped or substantially altered or improved during the period the annual value remains in force; or(iv)where, on an application made, in writing, by the owner or the person liable to pay the property tax, it is established that during the period the annual value is in force, such value has been reduced by reason of any substantial demolition or has suffered depreciation on account of any accident or any calamity proved to the satisfaction of the Commissioner to have been beyond the control of such owner or person, or(v)where any vacant land or covered space of building or portion thereof is acquired by purchase or otherwise by the '[Government] or the [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] or [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], or(vi)where any vacant land or covered space of building or portion thereof is sold or otherwise transferred to the '[Government] or the Government or [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], or(vii)where, upon the acquisition or transfer of a part of any vacant land or covered space of building, a residual portion remains, or(viii)where it becomes necessary so to do for any other reason to be recorded in writing.
