Section 123 in The Delhi Municipal Corporation Act, 1957
123. Property taxes a first charge on premises on which they are assessed.
- Property taxes due under this Act in respect of any land or building shall, subject to the prior payment of the land revenue, if any, due to the Government thereon, be a first charge(a)in the case of any land or building held immediately from the Government, upon the interest in such land or building of the person liable for such taxes and upon the goods and other movable properties, if any, found within or upon such land or building and belonging to such person; and(b)in the case of any other land or building, upon such land or building and upon the goods and other movable properties, if any, found within or upon such land or building and belonging to the person liable for such taxes.[Explanation. [Substituted by Act 67 of 1993, section 85, for "the Explanation" (w.e.f. 1-10-1993).]The term "property taxes" in this section shall be deemed to include the costs on recovery of property taxes and the penalty, if any, payable, as specified in the bye-laws.]
