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 1] [Section 153] [Entire Act] NCT Delhi - Subsection Section 153(2) in The Delhi Municipal Corporation Act, 1957 (2)Every such bill shall specify the particulars of the tax and the period for which the charge is made.
