Section 177(3) in The Delhi Municipal Corporation Act, 1957
(3)The [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] may by like notification declare that with effect from such date as may be specified in the notification, the terminal tax levied in relation to any goods or class of goods shall, for reasons specified in the notification, cease to be levied.[*] [The heading "Terminal taxes on goods and sections 178 to 183" omitted by Ordinance No. 21 of 1993 (w.e.f. 31-1-1993)]179. Recovery of terminal taxes.
