Section 3 in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
3. Physically challenged persons.
-For the purpose of section 114B, "Physically challenged person" shall mean a person with disability as defined in clause (t) of section 2 of the persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, (1 of 1996) who has been issued a certificate by the prescribed authority under the said Act.
