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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

NCT Delhi - Subsection

Section 153(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)[ property tax payable on self-assessment of vacant land or covered space in any building;] [Inserted by Delhi Act 6 of 2003, section 25 (w.e.f. 1-8-2003)]