Section 121 — Apportionment of liability for property taxes when the premises assessed are let or sub-let.
The Delhi Municipal Corporation Act, 1957
121 . [ Apportionment of liability for property taxes when the premises assessed are let or sub-let .] Omitted by the Delhi Municipal Corporation Act , 2003 (6 of 2003), s . 12 ( w.e.f .1-8-2003).Open in Lexace · Ask the AI about this section
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