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[Cites 0, Cited by 4] [Section 123B] [Entire Act]

NCT Delhi - Subsection

Section 123B(1) in The Delhi Municipal Corporation Act, 1957

(1)After the coming into force of the Delhi Municipal Corporation (Amendment) Act, 2003, any owner of any vacant land or covered space of building or any other person liable to pay the property tax or any occupier in the absence of such owner or person, shall file a return of self assessment within sixty days of the coming into force of the aforesaid Act.