Section 507(c) in The Delhi Municipal Corporation Act, 1957
(c)[a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall pay a Gaon Sabha(i)an amount equal to the proceeds of the tax on profession, trades, callings and employments, as and when that tax is levied in the Gaon Sabha area, and(ii)an amount equal to such portion of the proceeds of the property taxes on lands and buildings in that area as may from time to time be determined by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)],
