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[Cites 0, Cited by 0] [Section 123B(4)] [Section 123B] [Entire Act]

NCT Delhi - Subsection

Section 123B(4)(b) in The Delhi Municipal Corporation Act, 1957

(b)any existing building which has been redeveloped or substantially altered or improved after the last assessment, but has not been subjected to revision of assessment consequent upon such redevelopment or alteration or improvement, as the case may be.