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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

NCT Delhi - Subsection

Section 120(1)(d) in The Delhi Municipal Corporation Act, 1957

(d)The property tax on any land or building, which is the property of 3[a Corporation] and the possession of which has been delivered under any agreement or licensing arrangement, shall be leviable upon the transferee or the licensee, as the case may be.