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[Cites 0, Cited by 2] [Section 120(1)] [Section 120] [Entire Act]

NCT Delhi - Subsection

Section 120(1)(b) in The Delhi Municipal Corporation Act, 1957

(b)The liability of the several owners of any land or building constituting a single unit of assessment, which is, or purports to be, severally owned in parts including flats or rooms, for payment of property tax or any instalment thereof, payable during the period of such ownership, shall be joint and several: