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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(3)(b) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(b)after giving the owner or the occupier or the other person, as the case may be, an opportunity of being, heard, may pass such order determining the tax and the penalty or refund, if any, as he may think fit.