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 0] [Section 115] [Entire Act] NCT Delhi - Subsection Section 115(5) in The New Delhi Municipal Council Act, 1994 (5)Costs awarded under this section to the Council shall be recoverable by the Council as an arrear of tax due from the appellant.
