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[Cites 0, Cited by 0] [Section 159] [Entire Act]

NCT Delhi - Subsection

Section 159(1) in The Delhi Municipal Corporation Act, 1957

(1)If the Commissioner has reason to believe that any person from whom any sum is due or is about to become due on account of any tax is about to move from Delhi, he may direct the immediate payment by such person of the sum so due or about to become due and cause a notice of demand for the same to be served on such person.