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Delhi HC Annuls NDMC Bye-Laws, Ask Civic Agency to Refund Excess Property Tax - (21 Aug 2017)

Delhi High Court has struck down New Delhi Municipal Council (Determination of Annual Rent) Bye-laws, 2009, and asked NDMC to refund the excess tax collected by it.

Tags : DELHI HIGH COURT   NEW DELHI MUNICIPAL COUNCIL (DETERMINATION OF ANNUAL RENT) BYE-LAWS  

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