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[Cites 0, Cited by 0] [Section 99] [Entire Act]

NCT Delhi - Subsection

Section 99(1) in The New Delhi Municipal Council Act, 1994

(1)When any tax has become due, the Chairperson shall cause to be presented to the person liable for the payment thereof, a bill for the amount due:Provided that no such bill shall be necessary in the case of-
(a)a tax on vehicles and animals;
(b)a theatre-tax; and
(c)a tax on advertisements.