Section 481(9) in The Delhi Municipal Corporation Act, 1957
(9)any other matter relating to the levy, assessment, collection, refund or remission of taxes under this Act.[***] [Substituted by Delhi Act 12 of 2011, section 2(c), for "Delhi" (w.e.f. 13-1-2012).][***] ["Paragraph B. Bye-laws relating to water supply, drainage and sewage disposal" and the entries occuring thereunder omitted by Act 67 of 1993, section 120 (w.e.f. 1-10-1993). ][***] ["Paragraph C. Bye-laws relating to electric supply" and the entries occuring thereunder omitted by Act 67 of 1993, section 120 (w.e.f. 1-10-1993).]E. Bye-laws relating to streets
