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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1)(i) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(i)property tax for the period from ....................... to....................... in respect of property bearing identification code number ....................... owned/occupied by ........................