Section 2(1) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
(1)In these bye-laws(a)"Act" means the Delhi Municipal Corporation Act, 1957 (66 of 1957); (b) "Form" means a form appended to these bye-laws;(c)"notification" means a notification published in the Delhi Gazette; (d) "section" means a section of the Act;(e)"tax" means property tax, that is to say, a building tax or a vacant land tax or both.
