Section 126 in The Delhi Municipal Corporation Act, 1957
126. [ Amendment of assessment list. [Section 126 was earlier amended by Act 10 of 1989, section 2 (w.r.e.f. 1-4-1988) and by Act 32 of 1991, section (w.r.e.f. 30-3-1991)]
- [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003 (Delhi Act 6 of 2003), section 16 (w.e.f. 1-8-2003).]
