Section 124(1) in The Delhi Municipal Corporation Act, 1957
(1)[A Corporation]] [Substituted by Delhi Act 12 of 2011, sec.2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall maintain a Municipal Assessment Book in such form, and in such manner, as may be specified in the bye-laws and shall make it available for inspection, free of charge, through electronic media or otherwise:Provided that the Municipal Assessment Book shall not be kept pending for any case for which any objection or appeal has been filed.
