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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

NCT Delhi - Subsection

Section 172(1)(c) in The Delhi Municipal Corporation Act, 1957

(c)any place of premises which he has reason to believe are being used or are about to be used for any performance or show in respect of which the theatre tax is payable or would be payable;