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[Cites 0, Cited by 2] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(3) in The New Delhi Municipal Council Act, 1994

(3)Where any portion of any land or building is exempt from the property tax by reason of its being exclusively occupied and used for public worship or for a charitable purpose such portion shall be deemed to be a separate property for the purpose of municipal taxation.