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

NCT Delhi - Subsection

Section 123B(5) in The Delhi Municipal Corporation Act, 1957

(5)Such owner or person, as the case may be, shall f 'ish to the Commissioner a return of self-assessment in such form, and in such manner, as may be specified in the by-laws and every such return shall be accompanied by proof of payment of property tax and interest, if any.