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[Cites 0, Cited by 0] [Section 115A] [Entire Act]

NCT Delhi - Subsection

Section 115A(3) in The Delhi Municipal Corporation Act, 1957

(3)Each residential unit with its percentage of the undivided interest in the common areas and facilities, constructed or purchased and owned by, or under the control of, any housing co-operative society registered under any law regulating co-operative housing for the time being in force, shall be assessed separately.