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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

NCT Delhi - Subsection

Section 172(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)any land or building for the purpose of determining the annual value] [Substituted by Delhi Act 6 of 2003, section 2, for "reteable value"] of such land or building;