Section 120B in The Delhi Municipal Corporation Act, 1957
120B. [] [Inserted by Delhi Act 6 of 2003, section 11, (w.e.f. 1-8-2003)] Grant to group housing society, resident welfare association, market association or industrial estate.
- Where any organized group of property owners and/or occupiers, such as group housing society, resident welfare association, market association, industrial estate, registered with [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012)], provides on its own, with the approval of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation<p align=center> (w.e.f. 13-1-2012)], any of the civic services from among the obligatory functions of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012)], specified in section 42, within the area of jurisdiction of such group, [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), for "the Corporation" (w.e.f. 13-1-2012)] may give such grant to such group, as may be specified in the bye-laws, taking into account the services provided by such group:Provided that such grant shall not exceed thirty five per cent. of the amount collected as property tax from the lands and buildings within the area of jurisdiction of such group.]
