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[Cites 0, Cited by 0] [Section 123C(3)] [Section 123C] [Entire Act]

NCT Delhi - Subsection

Section 123C(3)(ii) in The Delhi Municipal Corporation Act, 1957

(ii)has been cancelled on the ground of irregularity, the annual value of such vacant land or covered space of building, as the c-1se may be, may be determined by the Commissioner at any tin after such cancellation, and such annual value of such vacant land or covered space of building, as the case may be, shall remain in force until a fresh valuation or revision is made.