Section 118 in The New Delhi Municipal Council Act, 1994
118. Finality of appellate orders.
- The order of the Court confirming, setting aside or modifying an order in respect of any rateable value or assessment or liability to assessment or taxation shall be final:Provided that it shall be lawful for the Court upon application or on its own motion, to review any order passed by it in appeal within three months from the date of the order. Miscellaneous provisions relating to taxation
