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[Cites 0, Cited by 1] [Section 128] [Entire Act]

NCT Delhi - Subsection

Section 128(2) in The Delhi Municipal Corporation Act, 1957

(2)In the event of the death of any person primarily liable as aforesaid, the person on whom the tile of the deceased devolves, shall give notice of such devolution to the Commissioner within six months from the date of the death of the deceased.