Section 116D in The Delhi Municipal Corporation Act, 1957
116D. [] [Substituted by Delhi act 6 of 2003, section 8, for "section 116"(w.e.f. 1-8-2003)] Final base unit area values of vacant land and of covered space of building.
(1)Subject to the provisions of section 169, the base unit area value of vacant land and the base unit area value of covered space of building in any group, as may be specified under sub-section (3) of section 116C, shall be final.(2)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall publish the final base unit area value of vacant land and the final base unit area value of covered space of building as aforesaid and the factors used for increasing or decreasing, or for not increasing or decreasing, the final base unit area values as aforesaid and shall make them available for inspection by any person free of charge. Copies thereof shall also be made available to any person on payment of cost.
