Section 123C(1)(v) in The Delhi Municipal Corporation Act, 1957

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NCT Delhi - Subsection

Section 123C(1)(v) in The Delhi Municipal Corporation Act, 1957

(v)where any vacant land or covered space of building or portion thereof is acquired by purchase or otherwise by the '[Government] or the [Government] [Substituted by Delhi Act 12 of 2011, section 2(b) for "Central Government" (w.e.f. 13-1-2012)] or [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], or

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NCT Delhi - Subsection

Section 123C(1)(v) in The Delhi Municipal Corporation Act, 1957