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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 149] [Entire Act] NCT Delhi - Subsection Section 149(2) in The Delhi Municipal Corporation Act, 1957 (2)The tax shall be leviable on every person who makes an application to the Commissioner for the sanction of building plan and shall be payable along with the same.Other Taxes
