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[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(4) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(4)The Corporation may, by notification, provide that the payment of any such tax may be made through such Citizens' Welfare Association, Schedule bank, person or other agency as the Corporation may, from time to time, specify by notification and may also be paid by credit card or through electronic media.