Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 123D] [Entire Act] NCT Delhi - Subsection Section 123D(c) in The Delhi Municipal Corporation Act, 1957 (c)reopen any assessment even after the period of one year in any case where it has been detected that there is wilful suppression of information; and
