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NCT Delhi - Section

Section 114 in The New Delhi Municipal Council Act, 1994

114. Notice to be given of every occupation of vacant land or building.

- The owner of any land, building or tenement in respect of which a remission or refund of tax has been given under section 110 or section 111, shall give notice of the re-occupation of such land, building or tenement within fifteen days of such re-occupation.Appeals