Section 171 — Finality of appellate orders.
The Delhi Municipal Corporation Act, 1957
The order of the court confirming, setting aside or modifying an order in respect of any rateable value or assessment or liability to assessment or taxation shall be final: Provided that it shall be lawful for the 1 [Municipal Taxation Tribunal], upon application or on its own motion, to review any order passed by it in appeal within three months from the date of the order.Open in Lexace · Ask the AI about this section
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