Section 124 in The Delhi Municipal Corporation Act, 1957
124. [] [Substituted by Delhi Act 6 of 2003, section 14, for section 124 (w.e.f. 1-8-2003)] Municipal Assessment Book.
(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.(2)The Commissioner may, at any time, amend the Municipal Assessment Book for such reasons as may be specified in the bye-laws:Provided that no such amendment shall be made without giving any person affected a reasonable opportunity of being heard.
