Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 516(2)] [Section 516] [Entire Act]

NCT Delhi - Subsection

Section 516(2)(f) in The Delhi Municipal Corporation Act, 1957

(f)all rates, taxes, fees, rents, fares and other charges shall, until and unless they are varied by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] continue to be levied at the same rate at which they were being levied by the aforesaid bodies or local authorities immediately before such establishment;