Section 114A — Building tax.
The Delhi Municipal Corporation Act, 1957
1 114A. Building tax .βFor any building, the building tax shall be equal to the rate of building tax as may be prescribed by 2 [ 3 [a Corporation]] under section 114D multiplied by the annual value of the covered space of building determined under sub-section (1) of section 116E or section 116F.]Open in Lexace · Ask the AI about this section
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