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[Cites 0, Cited by 0] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(2) in The New Delhi Municipal Council Act, 1994

(2)Until such notice is given, the person aforesaid shall continue to be liable to the payment of such property tax as he would have been liable to pay in respect of such building if the same or any portion thereof had not been demolished or removed.