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[Cites 0, Cited by 0] [Section 416(2)] [Section 416] [Entire Act]

NCT Delhi - Subsection

Section 416(2)(f) in The New Delhi Municipal Council Act, 1994

(f)all rates, taxes, fees, rents, fares and other charges shall, until and unless they are varied by the Council continue to be levied at the same rate at which they were being levied by the New Delhi Municipal Committee immediately before the commencement of this Act;