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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

NCT Delhi - Subsection

Section 120(1)(e) in The Delhi Municipal Corporation Act, 1957

(e)The property tax in respect of any land or building, being the property of the Union, the possession of which has been delivered in pursuance of section 20 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954), shall be leviable upon the transferee.