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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(1)(l) in The Delhi Municipal Corporation Act, 1957

(l)if he fails to pay any arrears of any kind due by him, otherwise than as an agent, receiver, trustee or an executor, to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012).] within three months after a notice in this behalf has been served upon him.