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[Cites 0, Cited by 4] [Section 155] [Entire Act]

NCT Delhi - Subsection

Section 155(1) in The Delhi Municipal Corporation Act, 1957

(1)If the person liable for the payment of any tax does not, within thirty days of the service of the notice of demand under section 154, pay the sum due and if no appeal is preferred against such tax, he shall be deemed to be in default.