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Introduction of Unit Area Method System Through NDMC Bye-laws Invalid: SC - (24 Jan 2019)

Supreme Court has upheld the Delhi High Court judgment that quashed the NDMC (Determination of Annual Rent) Bye-laws, 2009, that had introduced the system of Unit Area Method (UAM) for assessing property tax, on the ground that it is ultra vires the provisions of New Delhi Municipal Council Act.

Tags : SUPREME COURT   NDMC   UNIT AREA METHOD SYSTEM   DETERMINATION OF ANNUAL RENT BYE-LAWS   2009  

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