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[Cites 0, Cited by 7] [Section 63] [Entire Act]

NCT Delhi - Subsection

Section 63(2) in The New Delhi Municipal Council Act, 1994

(2)The rateable value of any land which is not built upon but is capable of being built upon and of any land on which a building is in process of erection shall be fixed at five per cent. of estimated capital value of such land.