Section 171 in The Delhi Municipal Corporation Act, 1957
171. Finality of appellate orders.
- The order of the [Municipal Taxation Tribunal] [Substituted by Delhi Act 6 of 2003, section 34, for "Court" (w.e.f. 1-8-2003)] confirming, setting aside or modifying an order in respect of any rateable value or assessment or liability to assessment or taxation shall be final:Provided that it shall be lawful for the [Municipal Taxation Tribunal] [Substituted by Delhi Act 6 of 2003, section 34, for "Court" (w.e.f. 1-8-2003)], upon application or on its own motion, to review any order passed by it in appeal within three months from the date of the order.Miscellaneous provisions relating to taxation
