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[Cites 0, Cited by 0] [Section 122] [Entire Act]

NCT Delhi - Subsection

Section 122(1) in The Delhi Municipal Corporation Act, 1957

(1)On the failure to recovery any sum due on account of property taxes in respect of any land or building from the person primarily liable therefor under section 120, the Commissioner shall recover from every occupier of such land or building by attachment, in accordance with section