Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] NCT Delhi - Section Section 166 in The Delhi Municipal Corporation Act, 1957 166. Notice to be given of the circumstances in which remission or refund is claimed. - [Rep. by the Delhi Municipal Corporation (Amendment) Act, 2003 (Delhi Act 6 of 2003), section 29 of (w.e.f. 1-8-2003)]
